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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

Union of India - Subsection

Section 37A(2) in Aircraft Rules, 1937

(2)The name of an aircraft and the name and emblems of the owner of the aircraft may be displayed on the aircraft if the location, size, shape and colour of the lettering and signs do not interfere with easy recognition of, and are not capable of confusion with, the nationality and registration marks of the aircraft.