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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(6) in THE INDIAN ANTARCTIC ACT, 2022

(6)The inspection team may, at any reasonable time, enter any place including vessel, aircraft, container, platform anchored at sea, shipping container or conveyance, managed by India in Antarctica to which it has reasonable grounds to believe that the provisions of this Act apply:Provided that nothing in this sub-section shall apply to such vessel or aircraft which is not part of an Indian expedition.