Section 5(6)(a) in The Tokyo Convention Act, 1975

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Union of India - Subsection

Section 5(6)(a) in The Tokyo Convention Act, 1975

(a)if he disembarks any person in pursuance of clause (a) of sub-section (5), in the case of an Indian registered aircraft, in any country or, in the case of any other aircraft, in India, shall report the fact of, and the reasons for, that disembarkation to-

(i)the appropriate authority in the country of disembarkation; and

(ii)the appropriate diplomatic or consular officer of the country of nationality of that person;

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Union of India - Subsection

Section 5(6)(a) in The Tokyo Convention Act, 1975