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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(10BB) in Aircraft Rules, 1937

(10BB)[ "Approved training organisation" means an organisation approved by the Director-General and operating in accordance with the provisions of these rules to perform approved training;] [Inserted by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).][10C) ***] [Omitted by Notification No. G.S.R. 1066(E), dated 25.10.2018 (w.e.f. 23.3.1937).][[(10D)] [Substituted by G.S.R. 1202, dated 23.7.1976.] "Balloon" means a non-power-driven lighter-than-air aircraft;]