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 38C] [Entire Act] Union of India - Subsection Section 38C(1) in Aircraft Rules, 1937 (1)No operator shall assign duties to a person as a flight dispatcher without prior approval of the Director-General.
