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Condition for operation of air transport services to/from Diu aerodrome after 31st December, 2024- (Ministry of Civil Aviation) (20 Nov 2023)

MANU/CAVN/0018/2023

Civil

In pursuance of the proviso to sub-rule (1) of rule 78 of the Aircraft Rules, 1937 and in supersession of the notification No. AV-11012/7/2020- A dated 26th December, 2022, published in the Gazette of India, Part I, Section I on 27th December, 2022, the Central Government hereby directs that no person shall operate scheduled air transport services to/from Diu aerodrome after 31st December, 2024 unless it has been licensed by the Director General of Civil Aviation as required by sub- rule (1) of rule 78 of the Aircraft Rules, 1937.

Tags : AIR TRANSPORT SERVICES DIU

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