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Union of India - Section

Section 11 in The Tokyo Convention Act, 1975

11. Power to treat certain aircraft to be registered in Convention country .-If the Central Government is satisfied that the requirements of Article 18 of the Tokyo Convention have been satisfied in relation to any aircraft, it may, by notification in the Official Gazette, direct that such aircraft shall, for the purposes of this Act, be treated as registered in such Convention country as may be specified in the notification.