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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6)(vii) in Aircraft Rules, 1937

(vii)[] [Renumbered by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008.] it is inexpedient in the public interest that the aircraft should remain registered in India.]