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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(6) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(6)The Commission may, if deems appropriate refer matters to other agencies and bodies dealing with consumer disputes, restrictive and unfair trade practices and management and administration of the affairs of the licensees.