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State of Bihar - Section

Section 8 in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

8. Publication of notice of application.

- The applicant, within seven days of submitting his application for intra-state trading licence to the Commission, shall publish notice of his application along with such particulars in the manner specified by the Commission, in two daily news papers, one in English and another in the local language, having wide circulation in the State of Bihar.