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 2(16)] [Section 2] [Entire Act] Union of India - Subsection Section 2(16)(e) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003 (e)involves second or third degree burns, or any burns affecting more than five per cent. of the body surface; or