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[Cites 0, Cited by 0] [Section 30(7)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(7)(ii) in Aircraft Rules, 1937

(ii)a priority search report from the International Registry regarding all Registered Interests in the aircraft ranking in priority along with a certificate from the IDERA Holder that all registered interests ranking in priority to that of the IDERA Holder in the priority search report have been discharged or that the holders of such interests have consented to the deregistration and export of the aircraft: