AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Anti-Hijacking Act, 1982

Contents
Sections Particulars
Chapter I Preliminary
1 Short title, extent, application and commencement
2 Definitions
Chapter II Hijacking And Connected Offences
3 Hijacking
4 Punishment for hijacking
5 Punishment for acts of violence
5A Conferment of powers of investigation, etc.
6 Jurisdiction
6A Designated Courts
6B Offences triable by Designated Court
6C Application of Code to proceedings before a Designated Court
Chapter III Miscellaneous
7 Provisions as to extradition
7A Provision as to bail
8 Contracting Parties to Convention
9 Power to treat certain aircraft to be registered in Convention countries
10 Previous sanction necessary for prosecution
10A Presumptions as to offences under sections 4 and 5
11 Protection of action taken in good faith

Act No. 65 of 1982

[6th November, 1982.]

An Act to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft and for matters connected therewith

Comment:This Act was enacted to give effect to the Convention for Suppression of Unlawful Seizure of Aircraft.

Whereas a Convention for the Suppression of Unlawful Seizure of Aircraft was, on the 16th day of December, 1970, signed at The Hague;

And whereas it is expedient that India should accede to the said Convention and make provisions for giving effect thereto and for matters connected therewith;

Be it enacted by Parliament in the Thirty-third Year of the Republic of India as follows:-



Bare Acts Back




  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement