16. Undertakings of existing air companies to vest in the Corporation .-
On such date as the Central Government may, by notification in the Official Gazette, appoint (hereinafter referred to as "the appointed date"), there shall be transferred to and vest in¬-(a)Indian Airlines, the undertakings of all the existing air companies (other than Air-India International Ltd.), and(b)Air-India International, the undertaking of the Air-India International Ltd.
