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[Cites 0, Cited by 0] [Section 133B] [Entire Act]

Union of India - Subsection

Section 133B(8) in Aircraft Rules, 1937

(8)An organization shall maintain complete record of its activities and such other records as may be required by the Director-General. The records, reports, logs, drawings, shall be made available to the Director-General for inspection and check and at such times as he directs. The records shall be kept for such period as may be specified by the Director-General.