Section 7(2)(h) in The Air Corporations Act, 1953

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Union of India - Subsection

Section 7(2)(h) in The Air Corporations Act, 1953

(h)with the previous approval of the Central Government, to enter into agreements with any person engaged in air transportation with a view to enabling such person to provide air transport services on behalf of or in association with the Corporation;

(i)with the previous approval of the Central Government, to determine and levy fares and freight rates and other charges for or in respect of the carriage of passengers and goods on air transport services operated by it;

(ii)[ to make such grants as it thinks fit as contribution or donation, in furtherance of the interests of the Corporation, to any fund established for a benevolent or charitable purpose:

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Union of India - Subsection

Section 7(2)(h) in The Air Corporations Act, 1953