(4)[ The Director-General may, by general or special order in writing, exempt any aircraft or class of aircraft or any person or class of persons from the operation of the directions given in the publication entitled 'Civil Aviation Requirements' under this rule, either wholly or partially, subject to such conditions, if any, as may be specified in such order.] [Inserted by Notification No. G.S.R. 832(E), dated 30.6.2017 (w.e.f. 23.3.1937).][PART XII-C] [Inserted by G.S.R. 1202, dated 23.7.1976.] Engineering, Inspection And Normal Requirements For Organisations Other Than Operators
