Section 11 in The Protection of Interests in Aircraft Objects Act , 2025
11. Power of Central Government in respect of declarations.
(1)The Central Government may make, amend or withdraw any declaration, or any subsequent declaration in accordance with the provisions of the Convention or Protocol.(2)The Central Government, to give effect to any declaration or subsequent declaration made, amended or withdrawn under the Convention or the Protocol, may, by notification in the Official Gazette, amend the Second Schedule to this Act.
