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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Aircraft Act, 1934

(4)The Central Government may, by an order published in the Official Gazette, direct that any power exercisable by the Director General of CivilAviation may also be exercisable by any other officer or authority specially empowered in this behalf by the Central Government.]