Section 41B(9)(a) in Aircraft Rules, 1937

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Union of India - Subsection

Section 41B(9)(a) in Aircraft Rules, 1937

(a)any of the conditions of the approval of the FTO has not been complied with and the failure is due to any wilful act or default on the part of the holder of such approval or by any of his employees or agents, irrespective of whether or not such wilful act or default of the employee or agent was with the knowledge or consent of the holder of the approval; or

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Union of India - Subsection

Section 41B(9)(a) in Aircraft Rules, 1937