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[Cites 0, Cited by 0] [Section 134B] [Entire Act]

Union of India - Subsection

Section 134B(6) in Aircraft Rules, 1937

(6)Notwithstanding anything contained in sub-rule (5), if the Director-General is of the opinion that in the interest of public safety or national security it is necessary so to do, he may, for reasons to be recorded in writing, summarily suspend the authorisation till the deficiencies are resolved to the satisfaction of Director-General.]