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] [Section 41C] [Entire Act] Union of India - Subsection Section 41C(3) in Aircraft Rules, 1937 (3)The Director-General may on being satisfied that it met all the requirements, issue a Qualification Certificate or validate the Qualification Certificate of Flight Simulation Training Device issued elsewhere, as the case may be.
