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

State of Gujarat - Subsection

Section 10A(1) in The Gujarat Infrastructure Development Act, 1999

(1)Notwithstanding anything contained in sections 9 and 10, a person other than the State Government, Government agency or specified Government agency, may submit a proposal and proposed concession agreement for direct negotiation to the State Government, Government agency or the specified Government agency for any of the project specified in Schedule III.