Section 2(8A) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003
(8A)[ "exemption" means an authorisation issued, other than an approval granted by an appropriate national authority providing relief from the provisions contained in the Annexes and the Technical Instructions;] [Inserted by Notification No. G.S.R. 296(E), dated 16.4.2015 (w.e.f. 7.3.2003)]
