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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)All orders and decisions issued or communicated by the Commission shall be certified by the signature of the Secretary or an Officer empowered in this behalf by the Chairman and bear the official seal of the Commission.