The Foreign Aircraft (Exemption from Taxes and Duties on Fuel and Lubricants) Act, 2002

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.

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