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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

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

(3)The Authority shall consist of--
(a)a Chairman to be appointed by the Central Government;
(b)the Director-General of Civil Aviation, ex officio; and
(c)not less than six and not more than thirteen members to be appointed by the Central Government.