Section 49(3)(a) in Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3)(a) in Aircraft Rules, 1937

(a)an applicant furnishes such documents or other evidence relating to the suitability of the aeronautical product for aviation purposes, as may be specified, inclusive of a flight test, if necessary, as the Director-General may require. The applicant shall provide all necessary facilities for such inspection and tests as may be stipulated; and

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Union of India - Subsection

Section 49(3)(a) in Aircraft Rules, 1937