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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4)(e) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(e)a person who signs a certificate of release to service for an aircraft, which has a certificate of airworthiness issued by the Directorate General of Civil Aviation, and a person "who signs a certificate of release to service for any equipment or part of such an aircraft;