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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)Every affidavit shall be drawn up in the first person and shall state the full name, age occupation and address of the deponent and the capacity in which he is signing and shall be signed and sworn before authorized person.