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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Tokyo Convention Act, 1975

(2)No proceedings for an offence under any law in force in India, committed on board an aircraft while in flight elsewhere than in or over India other than an offence under the Aircraft Act, 1934 (22 of 1934) shall be instituted except by or with the consent of the Central Government.