(1) This Act may be called the Suppression of UnlawfulActs against Safety of Civil Aviation Act, 1982. (2) It extends to thewhole of India and, save as otherwise provided in this Act, it applies also toany offence under section 3 committed outside India by any person. (3) It shall come intoforce on such date 1 as the Central Government may, by notification inthe Official Gazette, appoint.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.