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

State of Bihar - Subsection

Section 8(9) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006

(9)The proceedings and decisions of the Forum shall be recorded and shall be supported by reasons. The order of the Forum along with time frame for compliance shall be communicated to the complainant and licensee in writing within 7 days.