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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(49) in The Aircraft Rules, 1937

(49)[ "Scheduled air transport service" means an air transport service undertaken between the same two or more places and operated according to a published time table or with flights so regular or frequent that they constitute a recognisably systematic series, each flight being open to use by members of the public;] [Substituted by G.S.R. 117(E), dated 25.2.1994 (w.e.f. 1.3.1994). ]