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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(51A) in The Aircraft Rules, 1937

(51A)[ "specified or as specified or may be specified by the Director-General" means the directions issued by the Director-General under rule 133A and placed in public domain on the website of the Directorate General of Civil Aviation i.e. (http://dgca.nic.in);] [Inserted by Notification No. G.S.R. 911 (E), dated 16.9.2016 (w.e.f. 23.3.1937).]