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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(d) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(d)processing of the reports of Courts and Committees of Inquiry received by the Central Government, which includes -
(i)forwarding of the reports to the States for consultation under sub-rule (1) of rule 14;
(ii)forwarding the report made public by the Central Government under sub-rule (2) of rule 14 to the States as required under Annex 13;
(iii)forwarding the report made public by the Central Government under sub-rule (2) of rule 14 to ICAO if the mass of the aircraft involved in accident or incident is more than 5,700kg;