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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(5) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(5)In cases other than those referred to in sub-rule (4), the period of validity of the recurrent training shall commence from the date of successful completion of the recurrent training.] [Substituted by Notification No. G.S.R. 928 (E) dated 29.11.2010]