Section 8(1)(c) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

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State of Maharashtra - Subsection

Section 8(1)(c) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018

(c)whether such proposal envisages substantial new technology or innovation or contains proprietary intellectual property rights or innovative financing or financial structuring for Infrastructure Project of a value not less than the value prescribed by the State Government, from time to time, in respect of the Infrastructure Project; which in turn,-

(i)enables reduction of project cost; or

(ii)reduces project completion time; or

(iii)enhances the quality of infrastructure; or

(iv)substantially adds value in respect of incremental, emergent or revolutionary changes in products, services and processes; or

(v)substantially reduces financial burden on the State Government or Government Authority or Government Agency or Local Authority.

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State of Maharashtra - Subsection

Section 8(1)(c) in The Maharashtra Infrastructure Development Enabling Authority Act, 2018