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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1) in Aircraft Rules, 1937

(1)The [Director-General or any other organisation specifically authorised by the Director-General] [Substituted 'Director-General' by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).] may, conduct examinations to test tile level of knowledge specified in Schedule III, fix examination centres within India, appoint invigilators and specify the procedure for conducting the examinations.