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The Airports Authority of India Act, 1994 15.Licences etc., to be deemed to have been granted to the Authority.- With effect from the appointed day, shall all licences permits quotas and exemptions granted to the International Airports Authority or the National Airports Authority in connection with the affairs and business of the International Airports Authority or as the case may be the National airports under any law for the time being in force, shall be deemed to have been granted to the authority in which the undertakings of the International Airports Authority and the National Airports Authority have vested of this Act.    |
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