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 67A] [Entire Act] Union of India - Subsection Section 67A(8) in Aircraft Rules, 1937 (8)The holder of a Private Pilot's License may log as pilot-in-command only the flight time during which he acts as pilot-in-command.
