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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4) in Tamil Nadu Infrastructure Development Rules, 2012

(4)The CEO may, in order to avoid any delay in payments, recommend a release in advance of the due date to the Sponsoring Agency and such agency shall be responsible for ensuring compliance with the conditions laid down in the concession agreement before further release of financial support to the Lead Financial Institution or to the Concessionaire;