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[Cites 0, Cited by 0] [Section 155A(3)] [Section 155A] [Entire Act]

Union of India - Subsection

Section 155A(3)(c) in Aircraft Rules, 1937

(c)An approved operator shall revise manuals from time to time and whenever found necessary as a result of changes in its operations, aircraft equipment or practices or experience with the existing aircraft, equipment or practices. Any revision of practices and procedures which affect the airworthiness or safety of the aircraft or equipment shall be subject to the prior approval of the Director-General.