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[Cites 0, Cited by 0] [Section 39A(1)] [Section 39A] [Entire Act]

Union of India - Subsection

Section 39A(1)(e) in Aircraft Rules, 1937

(e)[ has obtained the license, rating, aircraft type rating or extension of aircraft type rating, or renewal of any of them by suppression of material information or on the basis of wrong information, or] [Substituted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).]