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[Cites 0, Cited by 0] [Section 155B(1)] [Section 155B] [Entire Act]

Union of India - Subsection

Section 155B(1)(i) in Aircraft Rules, 1937

(i)person holding an air operator certificate to operate scheduled air transport service issued under rule 134 or involved in continuing airworthiness management of an aircraft of a person holding an air operator certificate to operate scheduled air transport service issued under rule 134: Rupees 8 lakh