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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2)(c) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(c)The Secretary shall not register any application or petition or appeal which, prima facie, is totally unconnected with the Commission's jurisdiction. The Secretary shall not register an application or petition or appeal which prima facie, relates to matters pending before any other judicial or quasi-judicial authorities.