The Diplomatic Relations (Vienna Convention) Act, 1972
[Act No. 43 of 1972]
[29th August, 1972.]
| Contents | |
| Sections | Chaptericulars |
| Title | The Diplomatic Relations (Vienna Convention) Act |
| 1. | Short title and extent |
| 2. | Application of Vienna Convention on Diplomatic Relations |
| 3. | Application of certain privileges and immunities to diplomatic missions and their members pursuant to international agreement |
| 4. | Restrictions on privileges and immunities |
| 5. | Waiver |
| 6. | Restrictions on certain exemptions from customs duty, etc |
| 7. | Privileges and immunities of citizens of India |
| 8. | Restrictions on entry into diplomatic premises |
| 9. | Evidence |
| 10. | Power to make rules |
| 11. | Notifications issued and rules made under this Act to be laid before Parliament |
| The Schedule | Provisions of The Vienna Convention on Diplomatic Relations, 1961 |
| Articles | Which Shall Have force of Law |
| Article 1 | |
| Article 22 | |
| Article 23 | |
| Article 24 | |
| Article 27 | |
| Article 28 | |
| Article 29 | |
| Article 30 | |
| Article 31 | |
| Article 32 | |
| Article 33 | |
| Article 34 | |
| Article 35 | |
| Article 36 | |
| Article 37 | |
| Article 38 | |
| Article 39 | |
| Article 40 |
