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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(3)The respondent shall serve a copy of the reply along with the documents duly attested to be true copies on the Petitioner or his authorised representative and file proof of such service with the office of the Commission at the time of filing of the Reply.