(3)The Director-General may validate a certificate of airworthiness in respect of any aircraft that may be imported if -(a)the airworthiness authority of the country in which the aircraft is manufactured, has issued a certificate of airworthiness or such equivalent document;(b)the airworthiness requirements as specified by the Director-General are complied with; and(c)the applicant furnishes necessary documents and technical data relating to the aircraft as may be specified and as the Director-General may require.
