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[Cites 0, Cited by 0] [Section 61(15)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(15)(f) in Aircraft Rules, 1937

(f)the holder has issued a certificate of release to service knowing that the maintenance specified on the certificate of release to service has not been carried out or without verifying that such maintenance has been carried out; or