In this Act, unless the context otherwise requires,(i)amended Convention means the Convention as amended by the Hague Protocol on the 28th day of September, 1955;(ii)Convention means the Convention for the unification of certain rules relating to international carriage by air signed at Warsaw on the 12th day of October, 1929;(iii)[ Montreal Convention means the Convention for the unification of certain rules for international carriage by air signed at Montreal on the 28th day of May, 1999; [Inserted by Act 28 of 2009, Section 3.](iv)Annexure means the Annexure annexed to this Act.]
