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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Carriage by Air Act, 1972

(1)In the carriage of passengers, the liability of the carrier for each passenger is limited to the sum of 1,25,000francs. Where damages may be awarded in the form of periodical payments, the equivalent capital value of the said payments shall not exceed 1,25,000 francs.Nevertheless, by special contract, the carrier and the passenger may agree to a higher limit of liability.