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] [Entire Act] Union of India - Section Section 52 in The Carriage by Air Act, 1972 52. The expression days when used in this Schedule means calendar days and not working days. ANNEXURESee sub-section (2)of section 3, sub-section (2) of section 4 and sub-section (2) of section 4-A
