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The Air Corporations (Transfer of Undertakings and Repeal) Act, 1994

3. Undertakings of corporations to vest in companies.-

On such date as the Central Government may, by notification in the Official Gazette, appoint, there shall be transferred to, and vest in,-

(a) Indian Airlines Limited, the undertaking of Indian Airlines; and

(b) Air India Limited, the undertaking of Air India.



Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 Back




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