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[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(6)(iv) in The Aircraft Rules, 1937

(iv)the lease in respect of the aircraft, registered in pursuance of sub--clause (iv) of clause (a) of sub-rule (2) [has expired or has been terminated in accordance with terms of lease or]]