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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3) in The Aircraft Rules, 1937

(3)Subject to sub-rule (4), an aircraft shall not be flown during any period for which its [certificate of airworthiness or special certificate of airworthiness] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] is suspended or deemed to be suspended.]