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[Cites 0, Cited by 8] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in The Aircraft Act, 1934

(1)"aircraft" means any machine which can derive support in the atmosphere from reactions of the air [other than reactions of the air against the earth's surface] and includes balloons, whether fixed or free, airships, kites, gliders and flying machines;