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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(4) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(4)In the feasibility study, the Value for Money assessment shall in the first instance draw up a public sector comparator and an estimate of the cost of delivering the project through the Public Private Partnership mode after specifying clear outputs from the project, accounting for competitive neutrality adjustment and costing of transferable risks and retained risks and applying such further guidelines as the Board may issue from time to time, thereby enabling a comparison of the risk adjusted life cycle costs of implementing the project directly by the public agency versus the Public Private Partnership mode of implementation.