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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Tamil Nadu Infrastructure Development Rules, 2012

(1)The Tamil Nadu Infrastructure Development Fund may be used to provide financial support for projects undertaken under the public private partnership mode in the following forms :-
(a)Subsidy or capital grant during the construction period of the project intended to improve the viability of the project;
(b)Operational grants during the operational period or part thereof of the project;
(c)Annuity payments for a specified period in the life of the project;
(d)Equity investment in the entity implementing the project including a special purpose vehicle created for the purpose;
(e)Loans to the entity implementing the project including a special purpose vehicle created for the purpose;
(f)Any other form of project financing which government may notify from time to time.