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[Cites 0, Cited by 0] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(2) in The Aircraft Rules, 1937

(2)While certification is in force, except required for the purpose of maintenance, no change in the system of equipment or configuration, shall be undertaken save with the previous approval of the Director-General and application for such approval shall be addressed to the Director-General which shall be accompanied with full particulars of such change.