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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6)(v) in Aircraft Rules, 1937

(v)[ the certificate of airworthiness in respect of the aircraft has expired for a period of five years or more; or] [Inserted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008).]