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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in Airports Authority of India (Management of Airports) Regulations, 2003

(1)The Authority assumes no liability whatsoever for damage, which might be sustained by any person or company in consequence of the fact that the airport or civil enclave or any part thereof and its facilities cannot at the discretion of the Authority be made available temporarily for use for valid reasons or due to circumstances beyond the control of the Authority.