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] [Entire Act] Union of India - Section Section 102 in The Aircraft Rules, 1937 102. Maximum age limit for holding licence or rating. - No person shall exercise the privileges of the licence granted under this Part after he has attained the age of sixty years.
