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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The National Airports Authority Act, 1985

(2)The Authority shall have power, subject to the provisions of this Act, to spend such sums as its thinks fit to cover all administrative expenses of the Authority and on objects or for purposes authorised by this Act and such sums shall be treated as expenditure out of the fund of the Authority.