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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(2)The training shall be provided or verified upon the employment of a person in apposition involving the transport of dangerous goods and recurrent training shall take place within twenty-four months of the previous training.]