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[Cites 0, Cited by 0] [Section 112(6)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(6)(a) in The Aircraft Rules, 1937

(a)The Director-General may, declare any examination or assessment conducted by an authorised person or a Board null and void, if in his opinion, the examination or assessment has not been carried out to his satisfaction, and require the examination or assessment to be carried out again by another authorised person or a Board.