Section 3(2)(a) in The Anti-Hijacking Act, 2016

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Union of India - Subsection

Section 3(2)(a) in The Anti-Hijacking Act, 2016

(a)makes a threat to commit such offence or unlawfully and intentionally causes any person to receive such threat under circumstances which indicate that the threat is credible; or

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Union of India - Subsection

Section 3(2)(a) in The Anti-Hijacking Act, 2016