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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(a) in The Protection of Interests in Aircraft Objects Act , 2025

(a)the debtor of the agreement is a—
(i)body corporate or firm, incorporated or registered in India; or
(ii)person, domiciled in or has his principal place of business in India;