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[Cites 0, Cited by 0] [Section 41B(3)] [Section 41B] [Entire Act]

Union of India - Subsection

Section 41B(3)(a) in Aircraft Rules, 1937

(a)The FTO shall possess the requisite infrastructure, adequate facilities, qualified and trained manpower including instructors as may be specified by the Director-General and the simulator training in such organization shall be undertaken on simulator approved by the Director-General.