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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(4) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(4)The Commission may authorize or appoint any officer or any other person, as it deems fit, to represent consumers' interests in the proceedings before it on such fees, costs and expenses by such of the parties in proceedings as the Commission may consider appropriate.Chapter-II General Rules Concerning the Proceedings before the Commission