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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

Union of India - Subsection

Section 39A(2) in Aircraft Rules, 1937

(2)The Central Government may debar a person permanently or temporarily from holding [any license or rating mentioned in] [Substituted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).] rule 38 if in its opinion it is necessary to do so in the public interest.