Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Entire Act] Union of India - Section Section 4 in The Anti-Hijacking Act, 1982 4. Punishment for hijacking .Whoever commits the offence of hijacking shall be punished with imprisonment for life and shall also be liable to fine.
