Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(iii) in The Air Corporations Act, 1953 (iii)"associate" in relation to either of the Corporations means any subsidiary of the Corporation or any person with whom the corporation has made an agreement in accordance with clause (h) of sub-section (2) of section 7;
