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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(2) in The Aircraft Act, 1934

(2)The complaint referred to in sub-section (1) shall be made within a period of one year from the date on which the offence came to the knowledge of the Director General of CivilAviation or Director General of Bureau of CivilAviation Security or Director General ofAircraft Accidents Investigation Bureau, as the case may be.