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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(2) in Himachal Pradesh Infrastructure Develoment Act, 2001

(2)The Board may itself conduct or have conducted on its behalf such preliminary investigations as are necessary to establish the prima facie suitability of the project for private sector participation within the parameters for a concession agreement or arrangement given in section 16 in identifying the projects which can be developed for private sector participation.