Report No. 38
Section 42A (New)
After section 42 of the principal Act, the following section shall be inserted, namely:-
"42A. Application to aircraft.-The provisions of sections 40, 41 and 42 shall, as far as may be, apply in relation to persons in charge of aircraft departing from or arriving at any place in India as they apply in relation to masters of ships departing from or arriving at any port in India.".
[Cf section 26 read with section 87(1), English Act--definition of "Commander".]
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