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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in The Gujarat Infrastructure Development Act, 1999

(1)
(a)A person may enter into a concession agreement of the nature specified in Schedule II with the State Government, a Government agency or a specified Government agency.
[***] [Clause (b) deleted by Gujarat 18 of 2006, dated 31th March, 2006 (w.e.f. 15-05-2006).]