Section 38A(1)(b) in The Aircraft Rules, 1937

[Cites 0, Cited by 0] [Section 38A(1)] [Section 38A] [Entire Act]

Union of India - Subsection

Section 38A(1)(b) in The Aircraft Rules, 1937

(b)Public transport and aerial work aircraft.-Every public transport or aerial work aircraft (other than a microlight or a glider or a balloon) shall be flown by a person holding an appropriate professional pilot's license, i.e., a Commercial, [* * *] [Omitted 'Senior Commercial' by Notification No. G.S.R. 481(E), dated 15.5.2017 (w.e.f. 23.3.1937).] or Airline Transport Pilot's License issued in accordance with Schedule II:

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Union of India - Subsection

Section 38A(1)(b) in The Aircraft Rules, 1937