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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)Each person to whom the notice of inquiry or the Petition is issued (hereinafter referred to as the 'respondent') who intends to oppose the Petition, shall file a reply and the documents relied upon within such period and in such number of copies as may be fixed by the Commission.