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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1)(b) in The Gujarat Infrastructure Development Act, 1999

(b)an existing project is vested to a person to renovate, operate and maintain, the developer may charge such amount as specified in the agreement for providing goods or services by the project so long as the project continues to vest in him.