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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(b) in The Aircraft Rules, 1937

(b)an injury sustained in any accident occurring during the exercise of the privileges of his license or otherwise and which is likely to cause incapacity or impair his efficiency in the discharge of his duties.