Section 2(j) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(j)"Chicago Convention" means Convention relating to International Civil Aviation signed at Chicago on the 7th day of December, 1944 as amended from time to time;(ja)[ "contributing factors" mean actions, omissions, events, conditions, or a combination thereof, which if eliminated, avoided or absent, would have reduced the probability of the accident or incident occurring, or mitigate the severity of the consequences of the accident or incident and the identification of the contributing factors does not imply the assignment of fault or determination of administrative, civil or criminal liability.] [Inserted by Notification No. G.S.R. 808(E), dated 23.10.2012 (w.e.f. 5.7.2012).]
