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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Aircraft Rules, 1937

(2)An aircraft registered in India shall carry on board valid documents as required by these rules:Provided that where a license or other document has been submitted to a competent authority under these rules for renewal or other action, that fact shall be deemed a valid excuse for its not being carried on board the aircraft.]