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[Cites 0, Cited by 0] [Section 112(3)] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(3)(a) in The Aircraft Rules, 1937

(a)The Director-General may, appoint examiners for carrying out examinations and assessment required under Schedule III and may also appoint a Board to conduct oral examinations and assessment, wherever necessary.