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

State of Bihar - Subsection

Section 8(4) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006

(4)Whenever delay occurs in respect of any action to be taken by the licensee the reason for delay must be recorded clearly on the relevant papers and registers. The employees of the licensee must be trained and instructed to fulfil this obligation.