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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(a) in The Aircraft Rules, 1937

(a)nothing in this rule shall prevent a person having temporary access--
(i)to any part of the aircraft for the purpose of executing repairs to the aircraft or adjusting the machinery, or equipment thereof or for the purpose of doing anything which may be necessary for the safety of the aircraft or persons or goods carried therein; or
(ii)to any part of the aircraft in which goods or stores are being carried and to which proper means of access is provided; and