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

Union of India - Subsection

Section 13(6) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(6)The Director-General shall forward the report of the Inquiry officer to the Central Government with such comments as the Director General may think fit to make and the Central Government may, at its discretion, make the whole or part of any such report public in such a manner as it may consider fit.