Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] Union of India - Subsection Section 78(2) in Aircraft Rules, 1937 (2)An aerodrome shall be licensed by the Central Government in one of the following categories, namely:--(a)for public use;(b)for private use, that is to say, for use by the licensee and by individuals specifically authorised by the licensee.
