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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(21) in The Aircraft Rules, 1937

(21)"Flight crew member" means a license crew member charged with duties essential to the operation of an aircraft [during a flight duty period] [Substituted by G.S.R. 383, dated 11.7.2001 (w.e.f. 21.7.2001). ];[(21-A) "Flight manual" means a manual associated with the certificate of airworthiness, containing limitation within which the aeroplane is to be considered airworthy, and contains instructions and information necessary to the flight crew members for the safe operation of the aeroplane;] [Inserted by G.S.R. 1202, dated 23.7.1976 ]