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

Union of India - Subsection

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

(4)In case of the recurrent training, the period of validity of the training shall commence from the date of expiry of the previous training subject to the condition that the recurrent training has been successfully completed within a period of not more than three months prior to the date of expiry of the previous training.