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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(1) in The Aircraft Act, 1934

(1)The Central Government may constitute a body to be known as the Bureau of CivilAviation Security, which shall be headed by an officer designated as the Director General of Bureau of CivilAviation Security to be appointed in this behalf by the Central Government by notification in the Official Gazette.