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] [Entire Act] Union of India - Section Section 7 in Flight and Maritime Connectivity Rules, 2018 7. Validity. - The authorisation granted under sub-rule (3) of rule 6 shall be valid for a period of ten years from the date of its grant.
