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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(4)(iii) in The Bihar Electricity Regulatory Commission (Licencing for Intra-State Trading in electricity) Regulations, 2007

(iii)trade risks on account of default in payment and change in price adjusted on six monthly basis by corresponding adjustments in the equity of the trader over and above the initial limit of capital adequacy fixed by the Commission.