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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of Gujarat - Subsection

Section 10A(2)(a) in The Gujarat Infrastructure Development Act, 1999

(a)consider the proposal from all aspects (including technical and financial) and if necessary modify the same in consultation with the person who has submitted the proposal and the proposed concession agreement, and