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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(5)(a) in Aircraft Rules, 1937

(a)While an aircraft has been modified or repaired after a major damage or major defect, the aircraft shall not be flown until an appropriately licensed engineer or an authorised person has certified in the manner specified by the Director-General that the aircraft is in a fit condition to be flown for purpose of experiment or test, as the case may be.