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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

Union of India - Subsection

Section 67A(6) in The Aircraft Rules, 1937

(6)Flight time spent in performing, under supervision of a pilot-in--command, the duties and functions of a pilot-in-command may be logged as pilot-in-command provided the person is entitled and authorised to fly in command of that type of aeroplane by virtue of the ratings and privileges of his pilot's license. In all other cases, such flight time shall be logged as Co-pilot with appropriate indication in the remarks column.