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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(1)(ii) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(ii)Every order or communication made, notice issued or certified copy granted by the Commission shall be stamped with the seal of the Commission and shall be certified by the Secretary or any other officer designated for this purpose by the Commission.