Section 39A(1)(c) in Aircraft Rules, 1937

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

Union of India - Subsection

Section 39A(1)(c) in Aircraft Rules, 1937

(c)has, by his previous conduct as member of the crew of an aircraft, shown that he is irresponsible [in the discharge of his duties connected with his employment] or is likely to endanger the safety of the aircraft or any person or thing carried therein, or of other aircraft or persons or things on the ground, or

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Union of India - Subsection

Section 39A(1)(c) in Aircraft Rules, 1937