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Union of India - Section
Section 45 in Aircraft Rules, 1937
45. [ Validation of foreign licences. [Substituted by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).]
- When a licence has been granted by the competent authority in a foreign State and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such periods as it shall think fit, render such licence valid by an authorisation for flying aircraft registered in India and a licence so validated shall be subject to the provisions of [rule 19 and rule 19A] and such validation of a licence shall cease if the licence is revoked or suspended.Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.]| 45. Validation of foreign licenses.-[When a license has been granted by the duly competent authority in any foreign State] [Substituted by G.S.R. 1567, dated 6.11.1962.]and is for the time being in force, the Central Government may, subject to such conditions and limitations and for such periods as it shall think fit confer on such license the same validity for the purpose of flying aircraft registered in India as if it had been granted under these rules and a license so validated shall be subject to the provisions of rule 19.[Note. - For the purpose of this rule, foreign aircraft falling under sub-rule (3) of rule 1 shall be deemed as aircraft registered in India and Indian aircraft falling under sub-rule (4) of rule 1 shall be deemed as aircraft not registered in India.] [Inserted by G.S.R. 150(E), dated 4.3.2009 (w.e.f. 4.3.2009).] |