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[Cites 0, Cited by 2] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(c) in The International Airports Authority Act, 1971

(c)all non-recurring expenditure incurred by the Central Government for or in connection with the purposes of the airport up to such day and declared to be capital expenditure by the Central Government shall, subject to such terms and conditions as may be determined by the Central Government, be treated as the capital provided by the Central Government to the Authority;