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. 1 [(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.]Open in Lexace · Ask the AI about this section
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