Section 6(2)(b) in The Anti-Hijacking Act, 1982

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Union of India - Subsection

Section 6(2)(b) in The Anti-Hijacking Act, 1982

(b)such offence is committed on board an aircraft which is for the time being leased without crew to a lessee who has his principal place of business or where he has no such place of business, his permanent residence in India; or

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Union of India - Subsection

Section 6(2)(b) in The Anti-Hijacking Act, 1982