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[Cites 0, Cited by 4] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Carriage by Air Act, 1972

(2)The Central Government may, by notification in the Official Gazette, apply the rules contained in the Second Schedule and any provisions of section 4 or section 5 or section 6 to such carriage by air, not being international carriage by air as defined in the Second Schedule, as may be specified in the notification, subject, however, to such exceptions, adaptations and modifications, if any, as may be so specified.