Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Bihar - Subsection Section 20(4) in Bihar Electricity Regulatory Commission (Standards of Performance of Distribution Licensee) Regulations, 2006 (4)Tariff change from higher rate to lower rate shall be done only after completion of compulsory period of availing of supply.
