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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(28A) in Aircraft Rules, 1937

(28A)[ "IDERA" means the irrevocable deregistration and export request authorisation to be used for getting an aircraft deregistered and exported under the provisions of the Cape Town Protocol;] [Substituted by Notification No. G.S.R. 1066(E), dated 25.10.2018 (w.e.f. 23.3.1937).]