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

Union of India - Subsection

Section 3(14) in Aircraft Rules, 1937

(14)"Co-pilot" means a licensed pilot serving in any piloting capacity other than as pilot-in-command but excluding a pilot who is on board the aircraft for the sole purpose of receiving flight instruction;[* * *] [Clause (15) omitted by G.S.R. 413, dated 4.8.2001 (w.e.f. 4.8.2001).]