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[Cites 0, Cited by 0] [Section 134B] [Entire Act]

Union of India - Subsection

Section 134B(2) in Aircraft Rules, 1937

(2)The Director-General shall issue an authorisation for undertaking aerial work to any person on receipt of an application in prescribed format and on being satisfied that the requirements as specified in this behalf have been met. The continued validity of the authorisation shall be subject to compliance of such conditions as specified by the Director-General.