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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2)(c) in The Gujarat Infrastructure Development Act, 1999

(c)[ the matters relating to competitive public bidding, inviting comparative bids and direct negotiation under sub-section (2) of section 8; [Clause (c) substituted and clause (cc) inserted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).]
(cc)the manner in which the developer for the project shall be selected under section 9;]