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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(2) in The Aircraft Act, 1934

(2)The Central Government may, by an order published in the Official Gazette, appoint such number of officers not below the rank of Deputy Secretary to theGovernment of India or equivalent, as it considers necessary, to be designated officers for adjudging penalty under sub-section (1), in such manner as the Central Government may, by notification in the Official Gazette, make rules.