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Union of India - Section
Section 96 in Aircraft Rules, 1937
96. [ [Omitted 'rule 96' by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).]
***]| 96. Requirement for Radio Telephony Operator's Certificate.- A Student Air Traffic Controller's or an Air Traffic Controller's License shall be valid only if the licence holder possesses a certificate or authorisation for operating the radio telephony equipment in accordance with the provisions of the Indian Telegraph Act, 1885 (13 of 1885) and rules made thereunder. |