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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(c) in Bihar Electricity Regulatory Commission (Multi Year Distribution Tariff) Regulations, 2015

(c)Where audited books of account are not available at the time of true-up provisional books of accounts duly approved by the Board of Directors of the applicant company shall be used for the provisional True-up process.