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[Cites 0, Cited by 0] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(1) in Aircraft Rules, 1937

(1)The Director-General, or any officer of the Directorate General of Civil Aviation authorised by him by general or special order in writing, may inspect an aircraft or aviation facility for the purpose of granting an approval or a certificate under these rules, and subsequently to carry out surveillance including unannounced inspections to ensure continued compliance with these rules.