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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(48AA) in Aircraft Rules, 1937

(48AA)[ "Safety" means the state in which the risks associated with aviation activities, related to, or in direct support of the operation of aircraft, are reduced and controlled to an acceptable level. [Substituted by Notification No. G.S.R. 289(E), dated 08.04.2022 (w.e.f. 23.03.1937).]Explanation. - For the purposes of this clause, the expression "acceptable level" is the minimum degree of safety that must be assured by a system in actual practice;