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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in Aircraft Rules, 1937

(4)The Central Government may cancel or vary any particulars entered by it or under its authority in any license or certificate, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976.] granted or in any journey log book issued under these rules.