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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Airports Authority of India (Management of Airports) Regulations, 2003

(2)The Airline companies or their representatives at the airport or civil enclave, shall inform the Competent Authority in advance of the schedules of arrival and departure times of the aircraft, calling at the airports or civil enclaves, and shall obtain slot approval for their schedules from Authority.