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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in Aircraft Rules, 1937

(2)The application for the grant of an Aircraft Maintenance Engineer's Licence or an authorisation, [* * *] [Omitted 'approval or certificate of competency' by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).], or for extension thereof, shall be made in the form and manner specified by the Director-General.