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 3] [Entire Act] Union of India - Subsection Section 3(17A) in Aircraft Rules, 1937 (17A)[ Defence Aerodrome" means an aerodrome owned and operated by Indian Air Force, Indian Navy or Indian Army;] [Inserted by Notification No. G.S.R. 977 (E), dated 5.10.2016 (w.e.f. 23.3.1937).]
