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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(c) in Bihar Electricity Regulatory Commission (Procedure for preferring appeal before the Appellate Authority) Regulations, 2006

(c)"Assessing Officer" means the assessing officer appointed under Section 126 of the Act.