32A. [ Export of aircraft. [Inserted by Notification No. G.S.R. 295 (E), dated 23.3.2017 (w.e.f. 23.3.1937).]
- Without prejudice to the proviso to rule 30, the Central Government shall, consequent upon cancellation of registration of an aircraft under sub-rule (7) of rule 30, if an application is made by IDERA Holder for export of the same aircraft, take action within five working days to facilitate the export and physical transfer of the aircraft, along with spare engine, if any, subject to compliance with applicable safety rules and regulations relating to that aircraft operation.]
