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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(7) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(7)Unless suspended or cancelled, the approval granted under sub-rule (6) shall remain valid for a period not exceeding one year, which may be renewed for a period not exceeding one year, which may be renewed for a period not exceeding one year at a time.