Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Bihar - Subsection Section 29(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005 (1)The cost of the arbitration and proceedings before the Commission shall be borne by such parties and in such sums as the Commission may direct.
