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The Carriage by Air Act, 1972 [Act No. 69 of 1972] [19th December, 1972] An Act to give effect to the Convention for the unification of certain rules relating to international carriage by air signed at Warsaw on the 12th day of October, 1929 and to the said Convention as amended by the Hague Protocol on the 28th day of September, 1955 1[and also to the Montreal Convention signed on the 28th day of May, 1999 and to make provision for] applying the rules contained in the said Convention in its original form and in the amended form (subject to exceptions, adaptations and modifications) to non-international carriage by air and for matters connected therewith. BE it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:- 1. Subs. by Act 28 of 2009, s. 2, for "and to make provision for" (w.e.f. 1-7-2009).    |
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