Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 134B] [Entire Act] Union of India - Subsection Section 134B(3) in Aircraft Rules, 1937 (3)The authorisation granted under sub-rule (2) shall, unless suspended or cancelled, remain valid for a period not exceeding two years, which shall be renewed for a period not exceeding two years at a time.
