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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(1) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(1)At any stage of the proceedings, the Commission shall be entitled to refer such issue or issues in the matter as it considers appropriate to persons including, but not limited to the Officers and Consultants of the Commission whom the Commission considers as qualified to give expert advice or opinion.