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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(h) in Tamil Nadu Infrastructure Development Board Regulations, 2013

(h)A risk assessment of the Project, involving the identification of risks and in case of Public Private Partnership mode of implementation, the allocation of risks to the party that is best able to manage each risk. The Feasibility Study may also include a quantification of the potential Contingent Liabilities that the public agency or Government or both may have to incur over the project cycle;