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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

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

(k)"investment" means preliminary and preoperative expenses, capital expenditure, lease on land and equipment, interest during construction, administrative expenses, expenditure on acquisition of an existing infrastructure project owned by the State Government or a Government agency, all operating and maintenance expenses including expenses incurred on recovery of user levies;