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Union of India - Section

Section 4 in The Tokyo Convention Act, 1975

4. Provisions as to Extraditon Act .-For the purposes of application of the Extradition Act, 1962 (34 of 1962), to crimes committed on board an aircraft in flight, any aircraft registered in a Convention Country shall, at any time while that aircraft is in flight, be deemed to be within the jurisdiction of any other country.