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Union of India - Section

Section 92 in The Aircraft Rules, 1937

92. Ground handling services.

- The licensee shall, while providing ground handling service by itself, shall ensure a competitive environment by allowing the airline operator at the airport to engage, without any restriction, any of the ground handling service provider, who are permitted by the Central Government to provide such services:Provided that such ground handling service provider shall be subject to the security clearance of the Central Government.]