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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Air Corporations (Transfer Of Undertakings And Repeal) Act, 1994

(c)"corporations" means "Indian Airlines" and" Air-India" established under section 3 of the Air Corporations Act, 1953 (27 of 1953) and "corporation" means either of the corporations.