Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(i) in THE MARITIME ANTI-PIRACY ACT, 2022 (i)by a person who is apprehended by, or is in the custody of, the authorised personnel or the police, regardless of the nationality or citizenship of such person;
