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(25) in The Aircraft Rules, 1937 (25)"Flying machine" means a mechanically driven aerodyne, and includes all aeroplanes, helicopters and gyroplanes;[(25-A) "Foreign aircraft" means an aircraft registered in a country other than India;] [Inserted by G.S.R. 1202, dated 23.7.1976. ]
