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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(3)(a) in Aircraft Rules, 1937

(a)it has been maintained in accordance with such requirements as may be specified by the Director-General [* * *] [Omitted 'or as stipulated in the approved maintenance schedules or system' by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).];