The Carriage by Air Act, 1972

2[6A. Conversion of Special Drawing Rights.-

Any sum in Special Drawing Rights mentioned in rules 21 and 22 of the Third Schedule shall, for the purpose of any action against a carrier, be converted into rupees at the rate of exchange prevailing on the date on which the amount of damages to be paid by the carrier is ascertained by the Court in accordance with the provisions of rule 23 of the said Third Schedule.]

2. Ins. by s. 8, ibid(w.e.f. 1-7-2009).