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Airports Economic Regulatory Authority of India Act, 2008 Chapter VII Miscellaneous 42. Directions by Central Government. - 1. The Central Government may, from time to time, issue to the Authority such directions as it may think necessary in the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality. 2. Without prejudice to the foregoing provisions, the Authority shall, in exercise of its powers or the performance of its functions, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time: Provided that the Authority shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section. 3. The decision of the Central Government whether a question is one of policy or not shall be final.    |
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