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

Union of India - Subsection

Section 8(3) in The Aircraft (Carriage Of Dangerous Goods) Rules, 2003

(3)The dangerous goods transport document shall bear a declaration [signed by the shipper or his agent] indicating that the dangerous goods are fully and accurately described by their proper shipping names and that they are classified, packed, marked, labelled and in proper condition for transport by air as per requirements of the Technical Instructions.