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[Cites 0, Cited by 0] [Section 61(12)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(12)(i) in The Aircraft Rules, 1937

(i)Category A licence holder to issue certificates for release to service after minor scheduled line maintenance and simple defect rectification within the limits of maintenance tasks specifically endorsed on the authorisation issued by a maintenance organization approved under rule 133B for the broad category of aircraft endorsed on the licence and the certification privileges shall be restricted to the work carried out by the licence holder himself in the maintenance organization that issues the authorisation.