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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(c) in THE MARITIME ANTI-PIRACY ACT, 2022

(c)there is evidence of an intended threat of using bombs, arms, firearms, explosives or committing any form of violence against the crew, passengers or cargo of a ship, then, the Designated Court shall presume, unless the contrary is proved, that the accused person had committed such offence.