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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(4)The Aircraft Accident Investigation Bureau may, by notification in the Official Gazette and with the previous approval of the Central Government, make procedures, not inconsistent with the provisions of the Act to carry out the purposes of these rules and the functions referred to in sub-rule (3).