Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

Union of India - Subsection

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

(c)all maintenance carried out has been certified by appropriately licensed engineers, [* * *] [Omitted 'approved' by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).] or authorised persons within the period specified by means of such a "certificate" as may be prescribed by the Director-General.