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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] Union of India - Subsection Section 12(3) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003 (3)[ The period of validity of the training referred to in sub-rule (2) shall be twenty-four months from the date of successful completion of the training.
