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 49A] [Entire Act] Union of India - Subsection Section 49A(1) in The Aircraft Rules, 1937 (1)The Director-General may direct by general or special order that there shall be a type certificate or restricted type certificate in respect of any aircraft imported in India.
