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] [Section 5(2)] [Section 5] [Entire Act] Union of India - Subsection Section 5(2)(a) in Flight and Maritime Connectivity Rules, 2018 (a)any Indian airlines company or foreign airlines company having permission to enter Indian airspace by the Directorate General of Civil Aviation;