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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Aircraft Act, 1934

(1)[Subject to the provisions of section 14 the Central Government] may, by notification in the Official Gazette, make rules regulating the manufacture, possession, use, operation, sale, import or export of any aircraft or class of aircraft [and for securing the safety of aircraft operations.] [Inserted by Act 12 of 1972, Section 4 (w..e.f 20.4.1972). ]