Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(a) in Aircraft Rules, 1937

(a)in the case of contracting State, a person who is approved for the purpose by the appropriate authority of contracting State in accordance with the minimum requirements adopted in pursuance of the convention and recognised by the Director-General as sufficient for the purpose;