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Union of India - Section

Section 3 in The Maritime Anti-Piracy Act, 2022

3. Punishment of Piracy

Whoever commits any act of piracy , shall be punished
(i)with imprisonment which may extend to imprisonment for life or with fine or with both ; or
(ii)with death or with imprisonment for life ,if such person in committing the act of piracy causes death or an attempt thereof ,
and in addition shall also be subject to restitution or forfeiture of property involved in the commission of such offence.