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An Act further to amend the Aircraft Act, 1934.
BE it enacted by Parliament in the Fifty-first Year of the Republic of India as follows:—
Short title and commencement.
1. (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. In section 11A of the Aircraft Act, 1934, for the words "with fine which may extend to Amendment one thousand rupees", the words "with fine which may extend to ten lakh rupees" shall be substituted.
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