The Aircraft (Amendment) Act, 2000

The Aircraft (Amendment) Act, 2000

1. Short title and commencement.

(1) This Act may be called the Aircraft (Amendment) Act, 2000

(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint

2. Amendment of section 11A of Act 22 of 1934.

In section 11A of the Aircraft Act, 1934, for the words "with fine which may extend to one thousand rupees", the words "with fine which may extend to ten lakh rupees" shall be substituted.

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