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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(3) in Aircraft Rules, 1937

(3)Nothing in this rule shall exempt any person from the provisions of the Indian Telegraph Act, 1885 (13 of 1885) and the rules made thereunder for establishment and operation of communication, navigation, surveillance or air traffic management facility for air traffic services and aircraft operation at an aeronautical telecommunication station.