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[Cites 0, Cited by 0] [Section 29B] [Entire Act]

Union of India - Subsection

Section 29B(1) in Aircraft Rules, 1937

(1)No person shall operate, nor shall the operator or the pilot-in-command of an aircraft allow the operation of any portable electronic device on board an aircraft in flight:Provided that the Pilot-in-Command may permit use of cellular telephone by the passengers of a flight after the aircraft has landed and cleared active runway, except when the landing takes place in low visibility conditions as may be determined by the Director-General from time to time.