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The Anti-Hijacking Act, 2016 Act [Act No. 30 of 2016] [13th May, 2016.] An Act to give effect to the Convention for the Suppression of Unlawful Seizure of Aircraft and for matters connected therewith. WHEREAS a Convention for the Suppression of Unlawful Seizure of Aircraft was signed at The Hague on the 16th day of December, 1970; AND WHEREAS India acceded to the said Convention and enacted the Anti-Hijacking Act, 1982 (65 of 1982) to give effect to the provisions of the Convention; AND WHEREAS India has signed the Protocol Supplementary to the Convention at Beijing on the 10th day of September, 2010 which deals with unlawful acts against Civil Aviation by new types of threats which require comprehensive amendments to the said Act; AND WHEREAS it is considered expedient that the unlawful acts of seizure or exercise of control of aircraft which jeopardize safety of persons and property is a matter of great concern to be addressed effectively by making suitable provisions for giving effect to the Convention and the Protocol and for matters connected therewith. BE it enacted by Parliament in the Sixty-seventh Year of the Republic of India as follows:-    |
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