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Union of India - Section
Section 240 in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994
240.
[21st March, 1994]An Act to provide for the transfer and vesting of the undertakings of Indian Airlines and Air-India respectively to and in the companies formed and registered as Indian Airlines Limited and Air-India Limited and for matters connected therewith or incidental thereto and also to repeal the Air Corporations Act, 1953.Be it enacted by Parliament in the Forty-fifth Year of the Republic of India as follows:--| Received the assent of the President on 21.3.1994 and published in the Gazette of India, |