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INTRODUCTION
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1 |
SHORT TITLE AND EXTENT
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2 |
DEFINITIONS
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3 |
POWER OF CENTRAL GOVERNMENT TO EXEMPT CERTAIN AIRCRAFT
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4 |
POWER OF CENTRAL GOVERNMENT TO MAKE RULES TO IMPLEMENT THE CONVENTION OF 1944.
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5 |
POWER OF CENTRAL GOERNMENT TO MAKE RULES.
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5A |
POWER TO ISSUE DIRECIONS
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6 |
POWER OF CENTRAL GOVERNMENT TO MAKE ORDERS IN EMERGENY.
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7 |
POWER OF CENTRAL GOVERNMENT TO MAKE RULES FOR INVESTIGATION OF ACCIDENTS.
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8 |
POWER TO DETAIN AIRCRAFT.
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8A |
POWER OF CENTRAL GOVERNMENT TO MAKE RULES FOR PROTECTING THE PUBLIC HEALTH
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8B |
EMERGENCY POWERS FOR PROTECTING THE PUBLIC HEALTH
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8C |
POWER OF CENTRAL GOVERNMENT TO MAKE RULES FOR SECURING SAFE CUSTODY AND RE-DELIVERY OF UNCLAIMED PROPERTY
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9 |
WREK AND SALVAGE
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9A |
POWER OF CENTRAL GOVERNMENT TO PROHIBIT OR REGULATE CONSTRUCTION OF BUILDINGS, PLANTING OF TREES, ETC
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9B |
PAYMENT OF COMPENSATION
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9C |
APPEALS FROM AWARD IN RESPECT OF COMPENSATION
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9D |
ARBITRATOR TO HAVE CERTAIN POWERS OF CIVIL COURTS
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10 |
PENALTY FOR ACT IN CONTRAVENTION OF RULE MADE UNDER THIS ACT
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11 |
PENALTY FOR FLYING SO AS TO CAUSE DANGER.
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11A |
PENALTY FOR FAILURE TO COMPLY WITH DIRECTIONS ISSUED UNDER SECTION 5A.
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11B |
PENALTY FOR FAILURE TO COMPLY WITH DIRECTIONS ISSUED UNDER SECTION 9A.
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12 |
PENALTY FOR ABETMENT OF OFFENCES AND ATTEMPTED OFFENCES.
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13 |
POWER OF COURT TO ORDER FORFEITURE.
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14 |
RULES TO BE MADE AFTER PUBLICATION.
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14A |
LAYING OF RULES BEFORE PARLIAMENT
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15 |
USE OF PATENTED INVENTION ON AIRCRAFT NOT REQUIRED IN INDIA.
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16 |
POWER TO APPLY CUSTOMS PROCEURE.
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17 |
BAR OF CERTAIN SUITS.
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18 |
SAVING OF ACTS DONE IN GOOD FAITH UNDER THE ACT.
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19 |
SAVING OF APPLICATION OF ACT.
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20 |
REPEALS.
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