Section 78(1)(b) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(1)(b) in The Aircraft Rules, 1937

(b)it has been approved by the Director-General, subject to such conditions as he may deem fit, for the purpose of operation of flights in the event of national or international crisis, natural calamities, emergencies or otherwise requiring such flights to carry material goods for relief purposes, or for giving joyrides for hire or reward:

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Union of India - Subsection

Section 78(1)(b) in The Aircraft Rules, 1937