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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5)(ii) in The Airports Authority of India (Major Airports) Development Fees Rules, 2011

(ii)to pay the remaining amount into the Development Fees Disbursement Account towards payment to the Airport Operator in accordance with the total amount of development fees determined by the Airports Economic Regulatory Authority and the fund from this account shall be disbursed to the Airport Operator as per the Drawdown Schedule for meeting the project cost directly or for servicing the debt to the lenders, raised against development fees.