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[Cites 0, Cited by 0] [Section 39C] [Entire Act]

Union of India - Subsection

Section 39C(3) in The Aircraft Rules, 1937

(3)In case of renewal, the period of validity of medical fitness assessment shall commence from the date following the date of expiry of the previous medical fitness assessment, subject to the condition that the medical examination for renewal has been conducted within a period of not more than one month preceding the date of expiry of the previous validity.