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Anti-Hijacking Act, 1982 5. Punishment for acts of violence connected with hijacking w hoever, being a person committing the offence of hijacking of an aircraft, commits, in connection with such offence, any act of violence against any passenger or member of the crew of such aircraft, shall be punished with the same punishment with which he would have been punishable under any law for the time being in force in India if such act had been committed in India.    |
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