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[Cites 0, Cited by 0] [Section 41B(4)] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(4)(b) in Aircraft Rules, 1937

(b)The Director-General may, on being satisfied that all the requirements pertaining to the setting up of a FTO have been complied with, grant an approval to the FTO subject to such conditions as may be specified in the approval.