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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(1)(b) in The Gujarat Infrastructure Development Act, 1999

(b)
(i)a letter of intent or any other writing issued to a person before the said date entrusting to him a project for execution if a concession agreement is entered into with respect to the project in pursuance of the said letter of intent or the writing, by the State Government, a Government agency or a specified Government agency with such person within a period of one year from the said date or such further period as may be extended by the State Government,
(ii)a concession agreement entered into under sub-clause (i) notwithstanding that the procedure specified in sections 8 and 10 or, as the case may be, sections 9 and 10 is not followed before entering into such concession agreement.