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 3] [Entire Act] Union of India - Subsection Section 3(21) in Aircraft Rules, 1937 (21)"Flight crew member" means a license crew member charged with duties essential to the operation of an aircraft [during a flight duty period] [Substituted by G.S.R. 383, dated 11.7.2001 (w.e.f. 21.7.2001).];
