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 3A] [Entire Act] Union of India - Subsection Section 3A(2) in Aircraft Rules, 1937 (2)Any power or duty conferred or imposed by these rules on the Director--General may be exercised or discharged by the Director-General or by any other person authorised by the Central Government in that behalf.
