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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Ministry of Civil Aviation (Height Restrictions for Safeguarding of Aircraft Operations) Rules, 2015

(2)The designated officer available at the offices specified in sub-rule (1) shall be responsible for the processing of applications and issue of No Objection Certificate and/or issue authorization for issuance of NOC for height clearance by concerned designated officer with respect to the civil aerodromes.