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Section 11 — Power to treat certain aircraft to be registered in Convention country.

The Tokyo Convention Act, 1975
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.

Official Hindi (PDF) ↗

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