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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(r) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(r)"investigation" means a process conducted for the purpose of prevention of accident which includes the gathering and analysis of information, the drawing of conclusion, including the determination of causes, contributing factors and, when appropriate, the making of safety recommendation;