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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(1)(e) in The Aircraft Rules, 1937

(e)has unauthorisedly varied or tampered with the particulars entered in a licence or rating or any other relevant document, the licensing authority may, for reasons to be recorded in writing, make an order disqualifying that person for a specified period from holding a licence or from obtaining a licence under this Part.