Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118] [Entire Act] Union of India - Subsection Section 118(2) in The Aircraft Rules, 1937 (2)The validation granted under sub-rule( 1) shall -(a)not extend beyond the period of validity of the licence(b)cease to be valid if the licence upon which it was issued is revoked or suspended; and(c)be subject to the provisions of rule 19.
