Section 52(2)(b) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2)(b) in The Aircraft Rules, 1937

(b)Repair schemes issued by the manufacturer of an aircraft, aircraft component or item of equipment of that aircraft issued with a type certificate by the Director-General or elsewhere and other repairs carried out in accordance with standard aeronautical engineering practice may be deemed as approved unless otherwise specified by the Director-General.

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Union of India - Subsection

Section 52(2)(b) in The Aircraft Rules, 1937