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 141] [Entire Act] Union of India - Subsection Section 141(3) in Aircraft Rules, 1937 (3)The pilot-in-command shall have final authority as to the disposition of the aircraft while he is in command.][142 to 152. [Rules 142 to 152 omitted by S.R.O. 768, dated 2.4.1955.]* * *]
