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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(ii) in The Aircraft (Security) Rules, 2011

(ii)to such dummy weapon, explosive, explosive device or any other dummy prohibited item, duly authorised by the Commissioner, for the purpose of testing the efficacy of Aviation Security.