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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(i) in The Airports Authority Of India (Lost Property) Regulations, 2003

(i)"Lost Property Office" means any place specified by the Director or Incharge of the Airport or Civil Enclave for the safe keeping of the lost property and any reference to the delivery of the lost property to the Lost Property Office means delivery to an officer at such an office;