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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2) in Aircraft Rules, 1937

(2)This rule shall not apply in respect of any communication, navigation, surveillance or air traffic management facility, whose establishment and operation -
(a)is under the control of military authorities and is primarily for the military use;
(b)is for testing purposes and not used for supporting air traffic services or not used for aircraft operation or navigation.