(2)Without prejudice to the generality of the foregoing provisions of this Section, such agreements include the following:(a)Build-Own-Operate-Transfer Agreement,(b)Build-Own-Operate-Maintain Agreement,(c)Build and Transfer Agreement,(d)Build-Lease-Transfer Agreement,(e)Build-Transfer-Operate Agreement,(f)Lease and Management Agreement,(g)Management Agreement,(h)Rehabilitate-Operate-Transfer Agreement,(i)Rehabilitate-Own-Operate-Maintain Agreement,(j)Service Contract Agreement, and(k)Supply Operate-Transfer Agreement.
