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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(3)(b) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(b)Where any alteration or amendment is proposed, otherwise than on an application, the Commission shall publish such alterations or amendments with such particulars as it may deem necessary.