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Union of India - Section

Section 108 in Aircraft Rules, 1937

108. Licence holder's obligation to notify change of unit.

- When a rating ceases to be valid for a [unit] [Substituted 'unit or operational position' by Notification No. G.S.R. 1089(E), dated 5.11.2018 (w.e.f. 23.3.1937).], the holder of the licence shall forthwith inform the person-in-charge of the air traffic service of that place and shall not work in that position till such rating is revalidated.