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[Cites 0, Cited by 0] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(a) in Aircraft Rules, 1937

(a)In this Part "Engineering and Inspection" refer to performance of all work necessary for ensuring airworthiness and safety of the aircraft, including overhaul, maintenance, modification, repair, replacement, manufacture, assembly, testing, treatment, [inspection, certification and continuing airworthiness management of an aircraft].