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The Carriage by Air Act, 1972

[Act No. 69 of 1972]

[19th December, 1972]

Contents
Title Carriage by Air Act, 1972
Sections Particulars
1. Short title, extent and commencement
2. Definitions
3. Application of Convention to India
4. Application of amended Convention to India
4A. Application of Montreal Convention to India
5. Liability in case of death
6. Conversion of frances
6A. Conversion of Special Drawing Rights
7. Provisions regarding suits against High Contracting Parties who undertake carriage by air
8. Application of Act to carriage by air which is not international
8A. Power to make rules
9. Rep. by the Repealing and Amending Act, 1978 (38 of 1978), s. 2 and First Schedule (w.e.f. 26-11-1978).
The Schedules
First Schedule Rules
Chapter I Scope-Definitions
Chapter II Documents of Carriage
Chapter II Liability of The Carrier
Chapter IV Provisions Relating to Combined Carriage
Chapter V General and Final Provisions
Second Schedule Rules
Chapter I Scope-Definitions
Chapter II Documents of Carriage
Chapter III Liability of The Carrier
Chapter IV Provisions Relating to Combined Carriage
Chapter V General and Final Provisions
Third Schedule Rules
Chapter I Scope of Application
Chapter II Documentation and Duties of The Parties Relating to The Carriage of Passengers, Baggage and Cargo
Chapter III Liability of The Carrier and Extent of Compensation for Damages
Chapter IV Combined Carriage
Chapter V Carriage by Air Perormed by a Person Other Than The Contracting Carrier
Chapter VI General and Final Provisions
Annexure [See sub-section (2) of section 3, sub-section (2) of section 4 and sub-section (2) of section 4A]
Part I
Part II
Part III


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