Section 134B(5)(iii) in Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 134B(5)] [Section 134B] [Entire Act]

Union of India - Subsection

Section 134B(5)(iii) in Aircraft Rules, 1937

(iii)the security clearance of the holder of the authorisation has been withdrawn or denied by the Central Government, Ministry of Home Affairs, shall cancel or suspend the authorisation issued under this rule, for such period as he thinks fit:

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Union of India - Subsection

Section 134B(5)(iii) in Aircraft Rules, 1937