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[Cites 0, Cited by 0] [Section 134A] [Entire Act]

Union of India - Subsection

Section 134A(1) in The Aircraft Rules, 1937

(1)No air transport service, other than a scheduled air transport service, shall be operated by any air transport undertaking of which the principal place of business is in any country outside India except with the special permission of the Central Government and subject to such terms and conditions as it may think fit to impose in each case.