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Union of India - Section

Section 120 in The Aircraft Rules, 1937

120. Eligibility for grant of certificate.

- A certificate for communication, navigation, surveillance or air traffic management facilities to be established or used at an aeronautical telecommunication station in support of air traffic services or aircraft operation shall be granted -
(a)to a company or a body corporate set up for the purpose of providing communication, navigation, surveillance or air traffic management facility by the Central Government or to an air navigation service provider approved for the purpose by the Director-General;
(b)to an aerodrome licence holder for establishing a navigational facility primarily for use as landing aid to support instrument let down procedure.