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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Maritime Anti-Piracy Act, 2022

(4)While trying an offence under this Act ,a Designated Court may also try an offence under any other law , other than an offence under this Act ,with which the accused may be charged at the same trial under the Code.