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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)The Commission may from time to time hold hearings, meetings, discussions, deliberations, inquiries, investigations and consultations as it may consider appropriate in the discharge of its functions under the Act and these Regulations.