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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Protection of Interests in Aircraft Objects Act , 2025

(3)The power to make rules under this section is subject to the condition of the rules being made after previous publication:Provided that the Central Government may, in the public interest, by order in writing, dispense with the condition of previous publication in any case.