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 41C] [Entire Act] Union of India - Subsection Section 41C(4) in Aircraft Rules, 1937 (4)No airline operator shall use such qualified or validated Flight Simulation Training Device for the training of their personnel without obtaining written permission from the Director-General in the form and manner as specified by him.
