Section 3(8) in Airports Authority of India (Ground Handling Services) Regulations, 2018
(8)The provisions of sub-regulations (4), (5) and (7) relating to subsidiary or joint venture of the Air India shall apply so long as such ground handling agency remains a subsidiary or a fifty-fifty joint venture of a public sector undertaking and in case such ground handling agency ceases to be subsidiary or a fifty-fifty joint venture of a public sector undertaking, the provisions of sub-regulations (4), (5) and (7) shall continue to apply to such ground handling agency at all such airports where it is operating as a ground handling agency, for a period of [eighty-four] [Substituted 'thirty-six' by Notification No. F. No. AAI/OPS/707/GHR, dated 24.9.2019 (w.e.f. 26.10.2018).] months from the date such ground handling agency ceased to be a subsidiary or a joint venture of a public sector undertaking;
