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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

Union of India - Subsection

Section 6C(2) in Aircraft Rules, 1937

(2)the expression "specific special purpose non-revenue, non-passenger-carrying flight" shall include flights authorised by the Central Government in the event of national or international crisis, natural calamities, emergencies or otherwise requiring such flights to carry material or goods for relief purposes.]]