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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(1)The Director-General may order an investigation of any incident or a serious incident involving an aircraft covered under clause (c) sub-rule (1) of rule 5, and may appoint a competent and qualified person as inquiry officer for the purpose of carrying out the investigation.