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

Union of India - Subsection

Section 2F(2) in Income Tax Rules, 1962

(2)The funds of the Infrastructure Debt Fund shall be invested only in Post Commencement Operation Date Infrastructure Projects which have completed at least one year of satisfactory commercial operations that are-
(i)Public Private Partnership Projects and are a party to tripartite agreement with the concessionaire and the project authority for ensuring compulsory buy out and termination payment;
(ii)Non-Public Private Partnership Projects and Public Private Partnership Projects without a project authority, in sectors where there is no project authority.