Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42A] [Entire Act] Union of India - Subsection Section 42A(2) in The Aircraft Rules, 1937 (2)No flight crew member or cabin crew member of a flying machine registered in India, or wet-leased by an Indian operator, shall contravene the limitations stipulated by the Director-General under sub-rule (1).
