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[Cites 0, Cited by 0] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(2) in Aircraft Rules, 1937

(2)An owner shall maintain complete record of aircraft, aircraft components and items of equipment as included in the approved manual, of total time flown, the time flown since last overhaul and time flown since last inspection and any other data as may be specified by the Director-General. The records shall be made available for inspection and check and shall be maintained for such period as may be specified by the Director-General.