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[Cites 0, Cited by 0] [Section 61(14)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(14)(ii) in The Aircraft Rules, 1937

(ii)Any person who has started a qualification process for obtaining an Aircraft Maintenance Engineer's Licence under the rules and procedures existing prior to the date of notification of this rule, may continue the process till 31 December, 2016 and may be issued an Aircraft Maintenance Engineer's Licence in the appropriate category.