The Carriage by Air Act, 1972
2. Definitions.-
In this Act, unless the context otherwise requires,-
(i) "amended Convention" means the Convention as amended by the Hague Protocol on the 28th day of September, 1955;
(ii) "Convention" means the Convention for the unification of certain rules relating to international carriage by air signed at Warsaw on the 12th day of October, 1929.
3[(iii) "Montreal Convention" means the Convention for the unification of certain rules for international carriage by air signed at Montreal on the 28th day of May, 1999;
(iv) "Annexure" means the Annexure to this Act.]
2. 15th May, 1973, vide notification No. S.O. 170(E), dated 23rd March, 1973, see Gazette of India, Extraordinary, Part II, sec. 3(ii).
3. Ins. by Act 28 of 2009, s. 3 (w.e.f. 1-7-2009).
