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[Cites 0, Cited by 0] [Section 133B(4)] [Section 133B] [Entire Act]

Union of India - Subsection

Section 133B(4)(c) in Aircraft Rules, 1937

(c)An approved organization shall revise its manuals from time to time whenever necessary as a result of changes in its operations, aircraft equipment or practice or experience with the existing aircraft equipment or practices. Any revision of practices and procedures which affect the airworthiness or safety of the aircraft equipment shall be subject to the prior approval of the Director-General.