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[Cites 0, Cited by 0] [Section 134A(5)] [Section 134A] [Entire Act]

Union of India - Subsection

Section 134A(5)(d) in Aircraft Rules, 1937

(d)[ the security clearance of the holder of Non-Scheduled Operator's Permit has been withdrawn or denied by the Central Government,] [Inserted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]