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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Himachal Pradesh - Subsection

Section 17(2) in Himachal Pradesh Infrastructure Develoment Act, 2001

(2)In considering a proposal for project development by private sector participation under section 14, the Board shall ensure that any exclusive right for project development conferred on such persons is limited to a specified period.