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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(a) in The Aircraft (Security) Rules, 2011

(a)establish, develop, implement, maintain and review the national Civil Aviation Security programme consistent with the provisions of Annex-17 to the convention to safeguard Civil Aviation operations against acts of unlawful interference and threat perception taking into account the safety, regularity and effiCiency of flights;