(1)Subject to the provisions of section 14, the Central Government may, by notification in the Official Gazette, make rules providing for the investigation of any accident or incident arising out of or in the course of [the navigation-(a)in or over [India ]of any aircraft, or(b)anywhere of aircraft registered in [India ] [Substituted by Act 24 of 1948, Section 3, for " the Provinces" (w.e.f. 12.4.1948). ].]
