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[Cites 0, Cited by 0] [Section 61(5)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(5)(iv) in Aircraft Rules, 1937

(iv)for Category C with respect to aircraft other than large aircraft - three years of maintenance experience of exercising privileges of category B1 or B2 or support staff in an organization approved under rule 133B, or a combination thereof;