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 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(9) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003 (9)Any hazardous contamination found on an aircraft as a result of leakage or damage to dangerous goods shall be removed without delay.
