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[Cites 0, Cited by 0] [Section 61(13)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(13)(d) in The Aircraft Rules, 1937

(d)within the preceding twenty-four months, the holder of an Aircraft Maintenance Licence has either acquired· six months of maintenance experience in accordance with the privileges under the Aircraft Maintenance Engineer's Licence or has acquired the licence for the first time.' by Notification No. G.S.R. 1001 (E) dated 22.12.2010 (w.e.f. 23.3.1937).]]