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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(3) in Bihar Electricity Regulatory Commission (Levy and Collection of Fees and Charges by SLDC) Regulations, 2006

(3)The SLDC shall submit an investment plan for each control period, by not less than 120 days before commencement of the control period. The investment plan must include, interalia, the sources of funds for investment.