Section 7(2)(k) in The Air Corporations Act, 1953

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(k) in The Air Corporations Act, 1953

(k)to take such steps as are calculated to promote the interests of the Corporation or to improve the services the Corporation may provide, [including provisions of catering, hotels, restaurants, rest-rooms] [Substituted by Act 49 of 1971, Section 4 (w.e.f. 1.2.1972). ], goods-sheds, ware-houses and transport by land or water in connection with any air transport service or any other amenity or facility;

(kk)[ to form one or more companies under the Companies Act, 1956 (1 of 1956) to further the efficient performance of its duties and the exercise of its powers under this Act: [Inserted by Act 49 of 1971, Section 4 (w.e.f. 1.2.1972). ]

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Union of India - Subsection

Section 7(2)(k) in The Air Corporations Act, 1953