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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 29 in The Carriage by Air Act, 1972

29. The right of damages shall be extinguished if an action is not brought within two years, reckoned from the date of arrival at the destination, or from the date on which the aircraft ought to have arrived, or from the date on which the carriage stopped.