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[Cites 0, Cited by 0] [Section 97(3)] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(3)(i) in Aircraft Rules, 1937

(i)the holder of an Air Traffic Controller's Licence to perform duty in a newly established air traffic service unit without endorsement of that unit on his licence provided he has completed simulation training for the said unit and has been assessed as fit for such duties by an assessment board duly approved by the Director-General or by any other organisation specifically authorised by the Director-General for this purpose.