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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(4) in The Aircraft Act, 1934

(4)Where the designated officer is satisfied that any contravention of the provisions of the rules has been committed by any person, he may , by an order inwriting, impose penalty on such person stating the nature of contravention, the provision of rules which has been contravened and the reasons for imposing suchpenalty:Provided that the designated officer shall, before imposing any penalty, give a reasonable opportunity of being heard to such person.