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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(d) in The Aircraft Rules, 1937

(d)endorse any adverse remarks on any certificate, rating or license, [authorisation and approval] [Inserted by G.S.R. 1202, dated 23.7.1976. ].]