Section 61(15)(d) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 61(15)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(15)(d) in The Aircraft Rules, 1937

(d)the holder has performed work or granted a certificate in respect of work which has not been performed in a careful and competent manner or was responsible in any manner that compromised airworthiness of the aircraft; or

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Union of India - Subsection

Section 61(15)(d) in The Aircraft Rules, 1937