Section 10(1)(b) in The Maritime Anti-Piracy Act, 2022

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Union of India - Subsection

Section 10(1)(b) in The Maritime Anti-Piracy Act, 2022

(b)where a person accused of,or suspected of ,the commission of an offence under this Act is forwarded to a Magistrate under sub -section (2 ) or sub -section (2A) of section 167 of the Code , such Magistrate may authorise the detention of such person in such custody ,as he thinks fit ,for a period not exceeding fifteen days in the whole , where such Magistrate is a Judicial Magistrate , and seven days in the whole where such Magistrate is an Executive Magistrate :

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Union of India - Subsection

Section 10(1)(b) in The Maritime Anti-Piracy Act, 2022