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[Cites 0, Cited by 1] [Section 9B(1)] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(1)(c) in The Aircraft Act, 1934

(c)the Central Government may, in any particular case, nominate a person having expert knowledge as to the nature of the loss or damage suffered by the person to be compensated and where such nomination is made, the person to be compensated may also nominate an assessor for the same purpose;