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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in Airports Authority of India (Management of Airports) Regulations, 2003

(4)No person shall ply a taxi for hire except from an authorised stand approved for that purpose and indicated by proper signs. The operation of the taxis within the airport or civil enclave area shall be regulated by a local order issued by the Competent Authority.