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

Union of India - Subsection

Section 109(1)(b) in Aircraft Rules, 1937

(b)has, by his previous conduct as Air Traffic Controller, shown that he is irresponsible in -the discharge of his duties connected with his employment or is likely to endanger the safety of the aircraft or any person, in the air or on ground; or