Section 2(2)(b) in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982

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Union of India - Subsection

Section 2(2)(b) in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982

(b)an aircraft shall be deemed to be in service from the beginning of the pre-flight preparation of the aircraft by the ground staff or by the crew for a specific flight until twenty-four hours after any landing and the period of such service shall include the entire period during which the aircraft is in flight.

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Union of India - Subsection

Section 2(2)(b) in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982