Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 22] [Entire Act] Union of India - Subsection Section 22(3) in The Carriage by Air Act, 1972 (3)As regards objects of which the passenger takes charge himself the liability of the carrier is limited to 5,000 francs per passenger.
