Section 2(7)(i) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

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Union of India - Subsection

Section 2(7)(i) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(i)an occurrence, other than a dangerous goods accident, associated with and related to the transport of dangerous goods by air, not necessarily occurring on board an aircraft, which results in injury to a person, damage to property or environment, or fire, breakage, spillage, leakage of fluid or radiation or radiation or any incident occurred due to defect in packaging; and

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Union of India - Subsection

Section 2(7)(i) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003