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[Cites 0, Cited by 0] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(3) in Aircraft Rules, 1937

(3)The approval of a training organisation shall, unless suspended or cancelled, remain valid for a period not exceeding five years, which may be renewed for a period not exceeding five years at a time, subject to the terms and conditions specified by the Director-General.