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[Cites 0, Cited by 0] [Section 134B] [Entire Act]

Union of India - Subsection

Section 134B(1) in Aircraft Rules, 1937

(1)No person shall undertake any aerial work unless he holds an authorisation issued by the Director-General:Provided that any person holding a valid Non-Scheduled Operator's Permit granted under sub-rule (2) of rule 134A may undertake aerial work without holding such authorisation, subject to compliance with such requirements as specified by the Director- General.