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

Union of India - Subsection

Section 2(w) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(w)"safety recommendation" means-
(i)a proposal of an accident investigation authority based on information derived from an investigation, made with the intention of preventing accidents or incidents and which in no case has the purpose of creating a presumption of blame or liability for an accident or incident;
(ii)recommendations resulting from diverse sources and safety studies,
(x)"Schedule" means a Schedule to these rules;