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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)The Commission may, for reasons to be recorded, treat the proceedings as abated in case the Commission so directs and dispense with the need to bring the successors-in-interest, etc. on the record: