Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act] Union of India - Subsection Section 1(2)(c) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003 (c)to persons operating air transport services to, from, within and over India, shippers of dangerous goods or their agents.