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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(3)(b) in The Aircraft Rules, 1937

(b)The examiners shall be selected on the basis of criteria specified for the purpose by the Director-General and the examination and assessment reports shall be submitted to the licensing authority in respect of any examination and assessment conducted for issue or renewal of a licence or endorsement of a rating on a licence.