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

Union of India - Subsection

Section 3(d) in The Aircraft (Security) Rules, 2011

(d)define and allocate tasks and coordinate activities between the departments, agencies and other organisations of the State Government, aerodrome and Aircraft operators and other entities concerned with or responsible fur the implementation of various aspects of the national Civil Aviation Security programme,