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 111] [Entire Act] Union of India - Subsection Section 111(1) in The Aircraft Rules, 1937 (1)An applicant for grant and renewal of any licence and ratings shall produce proof of haVing acquired the competency and having passed satisfactorily the tests and examination, specified In Schedule III In respect of the licence or rating.
