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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

Union of India - Subsection

Section 12B(1) in The Aircraft Act, 1934

(1)No court shall take cognizance of any offence punishable under this Act, save on a complaint made by or with the previous sanction in writing by theDirector General of Civil Aviation or Director General of Bureau of Civil Aviation Security or Director General ofAircraft Accidents Investigation Bureau, as the case may be.