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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(5)(b) in Aircraft Rules, 1937

(b)While an aircraft component or item of equipment has to be modified or repaired, it shall not be released until it is certified by an appropriately licensed engineer or an authorised person as may be specified by the Director-General.