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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(4) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)Where the respondent states additional facts as may be necessary for the just decision of the case, the Commission may allow the Petitioner to file a rejoinder to the reply filed by the respondent(s). The procedure mentioned above for filing of the reply shall apply mutatis mutandis to the filing of the rejoinder.