Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012 (1)The sole objective of the investigation of an accident or incident shall be the prevention of accidents and incidents and not to apportion blame or liability.
