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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4)(k) in The Air Corporations Act, 1953

(k)the amount of debts other than bad debts due to any existing air company, to the extent to which they are reasonable considered to be recoverable, less the amount of the debts, if any, excluded from the transfer to the Corporation concerned under the provisions of Section 22;