Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(a) in The Maritime Anti-Piracy Act, 2022

(a)the arms ,ammunitions ,explosives and other equipments are recovered from the possession of the accused ,and there are reasonable grounds to believe that such arms , ammunitions , explosives or other equipments of similar nature were used or intended to be used in the commission of the offence ;