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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

Union of India - Subsection

Section 4B(4) in The Aircraft Act, 1934

(4)The Central Government may, by an order published in the Official Gazette, direct that any power exercisable by the Director General of Bureau of CivilAviation Security may also be exercisable by any other officer or authority specially empowered in this behalf by the Central Government.