Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(4) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(4)The training programme established and maintained by or on behalf of a foreign operator for their own staff shall be accepted as valid by the Director-General in such form and contain such particulars or documents as may be specified by him.