(2)(a)Modifications issued by the manufacturer of an aircraft, aircraft component or item of equipment of that aircraft which have been issued a type certificate by the Director-General or elsewhere may be deemed as approved modifications, unless otherwise specified by the Director-General.(b)Repair schemes issued by the manufacturer of an aircraft, aircraft component or item of equipment of that aircraft issued with a type certificate by the Director-General or elsewhere and other repairs carried out in accordance with standard aeronautical engineering practice may be deemed as approved unless otherwise specified by the Director-General.
