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[Cites 0, Cited by 8] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(e) in The Airports Authority Of India Act, 1994

(e)"air transport service" means any service, for any kind of remuneration, whatsoever, for the transport by air of persons, mail or any other thing, animate or inanimate, whether such service relates to a single flight or series of flights;