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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(3)Upon deciding that the project is feasible and is of priority, the Board shall, subject to the provisions of regulation 11, make a determination as to whether the public private partnership mode would be appropriate.