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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 24 in The Carriage by Air Act, 1972

24.

(1)In the case covered by rules 18 and 19any action for damages, however founded, can only be brought subject to the conditions and limits set out in this Schedule.
(2)In the cases covered by rule 17, the provisions of sub-rule (1) also apply, without prejudice to the questions as to who are the persons who have the right to bring suit and what are their respective rights.