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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(b) in The Aircraft Act, 1934

(b)such detention is necessary to secure compliance with any of the provisions of this Act or the rules applicable to such aircraft; or such detention is necessary to prevent a contravention of any rule made under [clause (h) or clause (i) of sub-section (2) of section 5] [or to implement any order made by any Court.] [Inserted by Act 12 of 1972, Section 7 (w.e.f. 20.4.1972). ]