Section 5(5)(a) in The Tokyo Convention Act, 1975

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Union of India - Subsection

Section 5(5)(a) in The Tokyo Convention Act, 1975

(a)if, in the case of any person on board the aircraft, he has reasonable grounds-

(i)to believe as mentioned in clause (a) of sub-section (1); and

(ii)to believe that it is necessary so to do in order to protect the safety of the aircraft or of persons or property on board the aircraft or to maintain good order and discipline on board the aircraft, may disembark that person in any country in which that aircraft any be; and

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Union of India - Subsection

Section 5(5)(a) in The Tokyo Convention Act, 1975