Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 155B(1)] [Section 155B] [Entire Act]

Union of India - Subsection

Section 155B(1)(ii) in Aircraft Rules, 1937

(ii)person holding an air operator certificate to operate scheduled commuter air transport service issued under rule 134 or involved in continuing airworthiness management of an aircraft of a person holding an air operator certificate to operate scheduled commuter air transport service issued under rule 134: Rupees 4 lakh