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

Union of India - Subsection

Section 38A(4) in Aircraft Rules, 1937

(4)Flight Engineer.-Where a Flight Engineer is required to be carried on board an aircraft as flight crew member under sub-rule (7), he shall be a person holding the appropriate license in accordance with Schedule II.[* * *] [Clause (5) omitted by G.S.R. 485(E), dated 28.6.2001 (w.e.f. 28.6.2001).]