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[Cites 0, Cited by 0] [Section 155B(1)] [Section 155B] [Entire Act]

Union of India - Subsection

Section 155B(1)(iii) in Aircraft Rules, 1937

(iii)person holding a Non-scheduled Operator‘s Permit issued under rule 134A or involved in continuing airworthiness management of an aircraft of a person holding a Non-scheduled Operator‘s Permit issued under rule 134A: Rupees 2 lakh