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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1)(d) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(d)The allocation of risks between the public agency and the private party implementing the project is appropriate and implementation through the Public Private Partnership mode does not pass on abnormally high risk to the public agency either in terms of direct financial commitments or indirect or contingent liabilities.