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

Union of India - Subsection

Section 12(8) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(8)The assessors shall either sign the report, with or without reservations, or state in writing their dissent therefrom and their reasons for such dissent, and such reservations or dissent and reason if any shall be forwarded to the Central Government with the report.