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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012

(7)If the State of Occurrence is not aware of a serious incident to an Indian registered aircraft or an aircraft operated by Indian operator, the Bureau shall forward a notification of such an incident to the State of Design, the State of Manufacturer and the State of Occurrence.