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[Cites 0, Cited by 0] [Section 155A] [Entire Act]

Union of India - Subsection

Section 155A(7) in The Aircraft Rules, 1937

(7)Every operator including an approved operator shall maintain complete records of the total time flown since last overhaul and the time flown since last inspection of all airframes, engines, instruments, radio apparatus, equipments and accessories as included in the approved manual. They shall also maintain such other records as may be specified by the Director-General to whom these records shall be made available, for inspection and check, whenever required by him. The records shall be kept for such period as may be specified by the Director-General.