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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)On conclusion of hearing of the matter before the Commission, Chairman and/or Member(s) of the Commission, who heard the matter, shall pronounce judgement and sign the orders.