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

Union of India - Subsection

Section 3(29) in The Aircraft Rules, 1937

(29)"Import" means bringing into India;[* * *] [ Omitted by Notification No. G.S.R. 535 (E) dated 5.7.2012 (w.e.f. 23.3.1937)]Omitted by Notification No. G.S.R. 535 (E) dated 5.7.2012 (w.e.f. 23.3.1937)[Substituted by G.S.R. 383, dated 11.7.2001 (w.e.f. 21.7.2001). ]
(29-A) "incident" in relation to an aircraft means an occurrence which takes place either on the ground or in flight, in which--(a) the aircraft suffers damage or a person associated either with the maintenance or operation of aircraft, or both, suffers injury in circumstances other than those specified in the definition of "accident",(b) the aircraft makes a forced landing,(c) the aircraft lands at aerodrome in an unairworthy condition,(d) the aircraft is compelled to land at the aerodrome of departure without completing the scheduled flight,(e) the aircraft lands owing to conditions which make continuance of the flight inadvisable,(f) the position of the aircraft becomes "unknown for any period", or(g) the safety of the aircraft or its occupants or of any other person or property is jeopardised in any manner;