Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(42) in The Aircraft Rules, 1937

(42)[ "Pilot-in command" in respect of a pilot,--
(i)engaged in commercial operations means the pilot designated by the operator as being in command and charged with the safe conduct of a flight; and
(ii)engaged in general aviation or helicopter operations means the pilot designated by the operator or owner as being in command and charged with the safe conduct of a flight;]