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Union of India - Section

Section 1 in The Anti-Hijacking Act, 1982

1. Short title, extent, application and commencement

(1)This Act may be called The Anti-Hijacking Act , 1982.
(2)It extends to the whole of India and, save as otherwise provided in this Act, it applies also to any offence thereunder committed outside India by any person.
(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.