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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1) in The Carriage by Air Act, 1972

(1)In the case of carriage to be performed by various successive carriers and falling within the definition set out in sub-rule (4) of rule 1, each carrier who accepts passengers, luggage or goods is subjected to the rules set out in this Schedule, and is deemed to be one of the contracting parties to the contract of carriage insofar as the contract deals with that part of the carriage which is performed under his supervision.