Section 2 in The Foreign Aircraft (Exemption From Taxes And Duties On Fuel And Lubricants) Act, 2000
2. Definitions.
-In this Act, unless the context otherwise requires,-(a)"Agreements" means the Air Services Agreements or Air Transport Agreements entered into by India with parties to the Convention;(b)"Convention" means the Convention on International Civil Aviation opened for signatures at Chicago on the 7th December, 1944.
