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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006

(2)The SLDC shall submit to the Commission its audited annual accounts for the year ending 31st March by the 30th November of the following financial year, (e.g. for FY 2006-07 by November 30, 2007)