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 155A] [Entire Act] Union of India - Subsection Section 155A(8) in The Aircraft Rules, 1937 (8)Every operator including an approved operator shall comply with the engineering, inspection and manual requirements, as may be specified in the [Civil Aviation Requirements] [Substituted by G.S.R. 813(E), dated 21.11.2008 (w.e.f. 21.11.2008). ].
