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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(a) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(a)Where the licensee makes an application under sub-regulation (1) above proposing an alteration or amendment, the licensee shall publish a notice of such application with details and in such manner as may be specified by the Commission.