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[Cites 0, Cited by 0] [Section 133B(10)] [Section 133B] [Entire Act]

Union of India - Subsection

Section 133B(10)(b) in The Aircraft Rules, 1937

(b)the organization or the person has performed work or granted a certificate in respect of work which has not been performed in a careful or competent manner or has performed work beyond the scope of it or his approval or failed to make proper entries and certification thereof or for any other reason considered by the Director-General as sufficient to cancel, suspend or endorse an authorisation or approval granted under this rule, or to issue a warning or an admonition.] ]