Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 3 in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

3. Objective of the investigation of accidents and incidents.

(1)The sole objective of the investigation of an accident or incident shall be the prevention of accidents and incidents and not to apportion blame or liability.
(2)Any investigation conducted in accordance with the provisions of these rules shall be separate from any judicial or administrative proceedings to apportion blame or liability.