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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3) in The International Airports Authority Act, 1971

(3)An order made under sub-section (1) shall, unless rescinded, be in operation for a period of six months from the date on which the management of the airport is entrusted to the authorised person:Provided that the Central Government may extend such period for a further period or periods not exceeding eighteen months.