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Section 6 — Conversion of frances.

The Carriage by Air Act, 1972
Any sum in francs mentioned in rule 22 of the First Schedule or of the Second Schedule, as the case may be, 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.

Official Hindi (PDF) ↗

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