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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(d) in The Airports Authority Of India Act, 1994

(d)the provisions subject to which officers and other employees may be appointed by the Authority and the category of officers to be appointed after approval of the Central Government under the proviso to sub-section (1) of section 10;