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

Union of India - Subsection

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

(h)[ establish and maintain an accident and serious incident database to facilitate the Director-General of Civil Aviation in effective analysis of information on actual or potential safety deficiencies.] [Substituted by Notification No. G.S.R. 808(E), dated 23.10.2012 (w.e.f. 5.7.2012).]