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[Cites 0, Cited by 0] [Section 88C] [Entire Act]

Union of India - Subsection

Section 88C(3) in The Aircraft Rules, 1937

(3)Contribution to the Regional Air Connectivity Fund may also be made by crediting proceeds from any other source as may be specified by the Central Government.Explanation. - For the purposes of rules 88B and 88C, the expression "Regional Air Connectivity" shall mean operation of an air transport service between any two airports in India of which at least one has been declared by the Central Government as unserved or under-served.]