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[Cites 0, Cited by 0] [Section 39A(1)] [Section 39A] [Entire Act]

Union of India - Subsection

Section 39A(1)(d) in Aircraft Rules, 1937

(d)[ is a habitual criminal or has been convicted by a Court in India for an offence involving moral turpitude or an offence which amounts to heinous crime, or] [Inserted by G.S.R. 218, dated 13.3.1991.]