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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(3)(b) in Aircraft Rules, 1937

(b)The licensing authority shall keep the licence until the expiry of the period for which the person has been disqualified or debarred, or if he has been debarred permanently, for a period of five years