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

Union of India - Subsection

Section 3A(3) in Aircraft Rules, 1937

(3)The exercise or discharge of any power or duty conferred or imposed by rule 19 or Part V or Part VI of these rules on the Central Government by an authority outside India specified by the Central Government in that behalf, shall have effect in India as though the powers have been exercised or the duty discharged by a person authorised in this behalf under sub-rule (1) of this rule.]