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Union of India - Section

Section 46 in The Carriage by Air Act, 1972

46. Any action for damages contemplated in rule 45

must be brought, at the option of the complainant, in the territory of one of the State Parties, either before a Court in which an action may be brought against the contracting carrier, as provided under rule 33, or before the Court having jurisdiction at the place where the actual carrier has its domicile or its principal place of business.