Section 133BA(3)(b) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 133BA(3)] [Section 133BA] [Entire Act]

Union of India - Subsection

Section 133BA(3)(b) in The Aircraft Rules, 1937

(b)the organisation has not performed work or granted a certificate in respect of work which has not been performed in a careful or competent manner or has performed work beyond the scope of its acceptance or failed to make proper entries and certification thereof or for any other reason considered by the Director-General as sufficient to cancel, suspend or endorse an acceptance granted under this rule, or to issue a warning or an admonition.]

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Union of India - Subsection

Section 133BA(3)(b) in The Aircraft Rules, 1937