Section 2(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)In the interpretation of these Regulations, unless the context otherwise requires:(a)words in the singular or plural term, as the case may be, shall also be deemed to include the plural or the singular term, respectively;(b)references herein to the "Regulation" shall be construed as a reference to these Regulations as amended or modified by the Commission from time to time in accordance with the applicable laws in force;(c)the headings are inserted for convenience and may not be taken into account for the purpose of interpretation of these Regulations;(d)reference to the Statutes, Regulations or Guidelines shall be construed as including all provisions consolidating, amending or replacing such Statutes, Regulations or Guidelines, as the case may be, referred to.
