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[Cites 0, Cited by 0] [Section 104(6)] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(6)(b) in Aircraft Rules, 1937

(b)[ In case of renewal, the period of validity of medical fitness assessment shall commence from the date following the date of expiry of the previous medical fitness assessment, irrespective of the date of renewal, provided the medical examination for renewal has been conducted within a period of not more than forty-five days preceding the date of expiry of the previous validity.] [Substituted by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).]