Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41C] [Entire Act] Union of India - Subsection Section 41C(5) in Aircraft Rules, 1937 (5)If the Director–General is satisfied that there is sufficient ground for doing so, after giving him an opportunity of being heard and reasons to be recorded in writing, may suspend or cancel such certificate or validation, as the case may be.
