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

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

Union of India - Subsection

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

(iii)the probability or otherwise of the company earning future profits if it were allowed to continue its scheduled air transport services for the remaining period of the licence held by it after having due regard to the fact that the licence held by it did not confer any monopoly upon it in respect of the routes concerned and the fact that no subsidy would have been payable by the Central Government after the 31st day of December, 1952.

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Union of India - Subsection

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