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 41B] [Entire Act] Union of India - Subsection Section 41B(7) in The Aircraft Rules, 1937 (7)The FTO shall not impart any training which is not included in the scope of its activities and has not been duly approved by the Director-General.
