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[Cites 0, Cited by 0] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(1) in Aircraft Rules, 1937

(1)Certification of communication, navigation, surveillance or air traffic management facility at an aeronautical telecommunication station shall be granted or renewed subject to such conditions as the Director-General considers necessary to ensure compliance with the Convention relating to International Civil Aviation signed at Chicago and the safety of Air Traffic Services or aircraft operation or navigation.