Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Anti-Hijacking Rules, 2017

(2)The person so authorised, shall have access to any part of the aerodrome or any other facility, including equipment, records, documents and shall have co-operation from all concerned authorities in conducting the investigation as referred in sub-rule (1).