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

Union of India - Subsection

Section 4(4) in The Air Corporations Act, 1953

(4)During the temporary absence of the Chairman of either of the Corporations, the Central Government may appoint another person, whether a [director] [Substituted by Act 49 of 1971, Section 2 (w.e.f. 1.2.1972). ] of the Corporation or not, to act as the Chairman.