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Union of India - Section

Section 10 in The Carriage by Air Act, 1972

10.

(1)The consignor is responsible for the correctness of the particulars and statements relating to the goods which he inserts in the air consignment note.
(2)The consignor will be liable for all damage suffered by the carrier or any other person by reason of the irregularity, incorrectness or incompleteness of the said particulars and statements.