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 104] [Entire Act] Union of India - Subsection Section 104(3) in Aircraft Rules, 1937 (3)The maximum period of validity of a medical fitness assessment shall be [four years] [Substituted 'two years' by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).] from the date of medical examination.
