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

Union of India - Subsection

Section 133B(3B) in The Aircraft Rules, 1937

(3B)[ An approved organization or a person may approach to the Director-General at any time for extension of the scope of his work and the Director-General, on being satisfied that the specified requirements have been complied with, may grant approval for extension of scope as requested, or to a specific level, as deemed fit. The approval of the extension of scope, if any, granted under this sub-rule, shall be valid only up to the date of validity of the original approval.] [Inserted by Notification No. G.S.R. 66(E), dated 18.1.2017 (w.e.f. 23.3.1937).]