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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(b) in The Bharatiya Vayuyan Adhiniyam, 2024

(b)such detention is necessary to secure compliance with any of the provisions of this Act or the rules applicable to such aircraft; or such detention is necessary to prevent a contravention of any rule made under clause (q) or clause (r) of sub-section (2) of section 10 or to implement any order made by any court.