Legal Document View

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
[Cites 0, Cited by 1]

Union of India - Act

The Aircraft (Amendment) Act, 2000

UNION OF INDIA
India

The Aircraft (Amendment) Act, 2000

Act 51 of 2000

  • Published on 1 January 2000
  • Commenced on 1 January 2000
  • [This is the version of this document from 1 January 2000.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act further to amend the Aircraft Act, 1934.BE it enacted by Parliament in the Fifty- first Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Aircraft (Amendment) Act, 2000 .
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 11A of Act 22 of 1934 .-

In section 11A of the Aircraft Act, 1934 , for the words" with fine which may extend to one thousand rupees", the words" with fine which may extend to ten lakh rupees" shall be substituted. SUBHASH C. JAIN, Secy. to the Govt. of India.