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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Carriage by Air Act, 1972

(2)[ For the purpose of this Act, the High Contracting Parties to the Convention and the date of enforcement of the said Convention shall be such as are included in Part I of the Annexure. ] [Substituted by Act 28 of 2009, Section 4, for sub-Section (2). ]