(1) This Act may be called the AntiHijacking Act, 2016. (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 1 as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section
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