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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(a) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(a)an indication to what extent the investigation will be conducted by the Cental Government or is proposed to be delegated by the Cental Government to another State, namely -