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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(4)[ In addition to the languages required by the State of origin, English shall also be used in the dangerous goods transport document.] [Inserted by G.S.R. 600, dated 27.9.2006 (w.e.f. 28.9.2006). ]