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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(9) in Aircraft Rules, 1937

(9)"Air transport service" means a service for the transport by air of persons, mails or any other thing, animate or inanimate, for any kind of remuneration whatsoever, whether such service consists of a single flight or series of flights;[(9-A) "Air transport undertaking" means an undertaking whose business includes the carriage by air of passengers or cargo for hire or reward;] [Inserted by G.S.R. 1202, dated 23.7.197.]