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[Cites 0, Cited by 0] [Section 61(12)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(12)(b) in The Aircraft Rules, 1937

(b)Microlight, light sport aircraft, glider, balloon or an airship shall be certified by an aircraft maintenance engineer holding a licence in Category A or Category B1 or Category B3 or an authorised person subject to meeting the requirements as specified by the Director-General.
(iii)Category B2 licence holder to issue - (a) certificates of release to service after maintenance on avionic and electrical systems, avionics and electrical system within engine and mechanical systems requiring only simple tests to prove their serviceability of aircraft type endorsed on the licence;