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Union of India - Section

Section 57 in Aircraft Rules, 1937

57. Instruments and equipment.

(1)Every aircraft shall be fitted and equipped with the instrument and equipment including radio apparatus and special equipment as [may be specified by the Director-General] [Substituted by Notification No. G.S.R. 721(E), dated 23.6.2017 (w.e.f. 23.3.1937).] according to the use and circumstances under which the flight is to be conducted.
(2)Such instruments and equipment shall be of an approved type and installed in an approved manner and shall be maintained in a serviceable condition.