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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4)(h) in The Air Corporations Act, 1953

(h)the value of any shares held by any existing air company in any other existing air company the value being calculated on the basis of the valuation of the air transport undertaking of that other company in accordance with the provisions of this Schedule;