Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(d) in The National Airports Authority Act, 1985

(d)the terms and conditions subject to which the non-recurring expenditure incurred by the Central Government for or in connection with the purposes of any aerodrome, civil enclave, aeronautical communication station, the Civil Aviation Training Centre and the Fire Service Training School shall be treated as the capital provided by the Central Government to the Authority under clause (e) of sub-section (1) of section 13;