Section 3(45) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(45) in The Aircraft Rules, 1937

(45)"Public transport" means all carriage of persons or things effected by aircraft for a remuneration of any nature whatsoever, and all carriage of persons or things effected by aircraft without such remuneration if the carriage is effected by an air transport undertaking;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(45) in The Aircraft Rules, 1937