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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(5) in The Aircraft Rules, 1937

(5)The licensee shall maintain the aerodrome in a fit state for use by aircraft and adequately marked to the satisfaction of the Director-General during the whole period of the currency of the license and shall, if the aerodrome becomes unserviceable, immediately inform the Director-General.