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[Cites 0, Cited by 0] [Section 38A(7)] [Section 38A] [Entire Act]

Union of India - Subsection

Section 38A(7)(c) in Aircraft Rules, 1937

(c)if no certificate of airworthiness in respect of the aircraft is or has been in force and the aircraft is a series aircraft conforming with a prototype or prototype (modified) aircraft in respect of which a certificate of airworthiness has been issued, at least the number and description of persons specified as the minimum operating crew in that certificate of airworthiness;