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[Cites 0, Cited by 0] [Section 61(11)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(11)(b) in The Aircraft Rules, 1937

(b)an authorisation, [* * *] [Omitted 'approval or certificate of competency' by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).] shall remain valid for a period specified therein, subject to a maximum period of one year in each case, and may be renewed for another one year at a time on receipt of application for renewal, provided the applicant has engaged himself in the performance of the tasks for a period of three months in the preceding one year.