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Union of India - Section

Section 84 in Aircraft Rules, 1937

84. Period of validity of license.

- An aerodrome license may be granted for any period not exceeding [five years] [Substituted for 'twenty-four months' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).], and on each occasion of renewal, may be renewed for any period not exceeding [five years] [Substituted for 'twenty-four months' by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).].