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[Cites 0, Cited by 0] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(1) in Aircraft Rules, 1937

(1)For the purposes of sub-section (2) of section 10 of the Aircraft Act, 1934, the Central Government directs that any person, who has breached any rule as specified in Table 1 of Schedule VIA of these rules, shall be punishable with the penalty as specified in paragraph 1 of that Schedule.