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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(5) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)Where a notice is served by a party to the proceedings either in person or through any other mode an affidavit of service shall be filed by the party with the Commission giving details of the date and manner of service of notices and processes.