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Union of India - Section

Section 6 in THE INDIAN ANTARCTIC ACT, 2022

6. Permit for vessel and aircraft entering Antarctica.

No vessel or aircraft registered in India shall enter or remain in Antarctica without a permit or the written authorisation of another Party to the Protocol:Provided that no permit shall be required in the case of a vessel travelling through, on or above the high seas, to an immediate destination outside Antarctica:Provided further that no permit shall be required in respect of an aircraft travelling to an immediate destination outside Antarctica.