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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2)(c) in The Aircraft Rules, 1937

(c)Particulars of the aerodrome required to be reported to the aeronautical information service.-Information regarding name of the aerodrome, location of the aerodrome, geographical coordinates, aerodrome elevation, elevation of runway threshold, aerodrome reference temperature, aerodrome beacon, name of the aerodrome operator, address and telephone numbers and aerodrome dimensions and related information;