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[Cites 0, Cited by 0] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(4) in Aircraft Rules, 1937

(4)The person in charge of communication, navigation and surveillance of air traffic management facility at an Aeronautical Telecommunication Station shall preserve every record for a period of thirty days from the date on which the terms or content of the message, data or signal were recorded for the purpose of investigation or for such longer period as may be specified by the Director-General.