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

Union of India - Subsection

Section 60(3)(b) in The Aircraft Rules, 1937

(b)[ maintenance of aircraft has been carried out by or under the supervision of a person licensed or authorised under rule 61, or authorised in writing by an approved maintenance organization in accordance with the criterion specified by the Director-General; and;] [Substituted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).]