Legal Document View

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
[Cites 0, Cited by 0] [Section 39A(1)] [Section 39A] [Entire Act]

Union of India - Subsection

Section 39A(1)(d) in The Aircraft Rules, 1937

(d)[ is a habitual criminal or has been convicted by a Court in India for an offence involving moral turpitude or an offence which amounts to heinous crime, or] [Inserted by G.S.R. 218, dated 13.3.1991. ]