Carriage by Air Act, 1972

विमानवहन अधिनियम,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 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.

Act number

Act 69 of 1972

Year

1972

Enacted on

19-12-1972

In force from

15-05-1973

Jurisdiction

Central Act (India)

Subjects

Contracts And Commercial Law

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Official source: India Code