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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

Union of India - Subsection

Section 55A(3) in Aircraft Rules, 1937

(3)The Director-General may issue a special flight permit in respect of an aircraft when, -
(a)an applicant furnishes such documents as may be specified by the Director-General; and
(b)the Director-General is satisfied that the aircraft is in a condition for safe operation.]