Section 34(1)(b) in The International Airports Authority Act, 1971

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Union of India - Subsection

Section 34(1)(b) in The International Airports Authority Act, 1971

(b)that the Authority has persistently made default in complying with any direction issued by the Central Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act and as a result of which default the financial position of the Authority or the administration of any airport has deteriorated; or

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Union of India - Subsection

Section 34(1)(b) in The International Airports Authority Act, 1971