Section 17 — Guarantee to be operative.

The Airports Authority of India Act, 1994
Any guarantee given for or in favour of the International Airports Authority or the National Airports Authority with respect to any loan or lease finance shall continue to be operative in relation to the Authority in which the undertakings of the International Airports Authority and the National Airports Authority have vested by virtue of this Act.

Official Hindi (PDF) ↗

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