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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(6) in Aircraft Rules, 1937

(6)Notwithstanding anything contained in sub-rule (5), if the Central Government is of the opinion that in the interest of public safety 'It is necessary so to do, it may, for the reasons to be recorded in writing, summarily suspend the licence or rating with a view to making further enquiry.