LexSection 9 — Power to apply the provisions of Act with modifications to certain aircraft.
The Tokyo Convention Act, 1975
The Central Government may, by notification in the Official Gazette, direct that all or any of the provisions of this Act shall apply to an aircraft referred to in sub-clause (B) of clause (e) of sub-section (1) of section 2, subject to such modifications as may be specified in the notification.Open in Lexace · Ask the AI about this section