Section 3(2)(a) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

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State of Bihar - Subsection

Section 3(2)(a) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(a)Every applicant shall submit the following information to the Commission in regard to his financial requirement to show that he is capable of meeting the net worth requirement as per sub-regulation (c) below

(i)History of his earnings

(ii)Balance sheet and cash flow statement

(iii)Funding arrangements

(iv)Risk management strategy

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State of Bihar - Subsection

Section 3(2)(a) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007