Section 5(2)(q) in The Aircraft Act, 1934

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Union of India - Subsection

Section 5(2)(q) in The Aircraft Act, 1934

(q)the recognition for the purposes of this Act of licenses and certificates issued elsewhere than in [India] [Substituted by Act 24 of 1948, Section 3, for " the Provinces" (w.e.f. 12.4.1948). ] relating to aircraft or to the qualifications of persons employed in the operation, manufacture, repair or maintenance of aircraft [*] [The words " and" omitted by Act 12 of 1972, Section 4 (w.e.f. 20.4.1972). ];

(qa)[ the prohibition of slaughtering and flaying of animals and of depositing rubbish, filth and other polluted and obnoxious matter within a radius of ten kilometres from the aerodrome reference point;] [Inserted by Act 12 of 1972, Section 4 (w.e.f. 20.4.1972). ]

(qb)safety oversight and regulatory functions;

(qc)regulatory and oversight functions in respect of matters relating to civil aviation security; and.

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Union of India - Subsection

Section 5(2)(q) in The Aircraft Act, 1934