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[Cites 0, Cited by 0] [Section 155A(9)] [Section 155A] [Entire Act]

Union of India - Subsection

Section 155A(9)(b) in The Aircraft Rules, 1937

(b)the operator or the person has performed work, or granted a certificate in respect of the work which has not been performed in a careful or competent manner or has performed work beyond the scope of its or his approval or failed to make proper entries and certification thereof or for any other reason considered by the Director-General to be sufficient to cancel, suspend or endorse authorisation or approval granted under this rule, or to issue a warning or an admonition.]