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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(1)(ii) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(ii)whose bid is the lowest and is in most favourable terms for the project based on the present value of its proposed tolls, fees, [rentals, charges and period of concession] [Words 'rentals and charges' substituted by Punjab Act 22 of 2003.] over a fixed term for the infrastructure project to be constructed, rehabilitated, operated and maintained as per the stipulated minimum design and performance standards, plans and specifications.