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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(b) in The International Airports Authority Act, 1971

(b)re-constitute the Authority by fresh appointment and in such case any persons who vacated their offices under clause (a) of sub-section (2) shall not be deemed disqualified for appointment: