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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in THE MARITIME ANTI-PIRACY ACT, 2022

(h)"piracy" means-
(i)any illegal act of violence or detention or any act of depredation committed for private ends by any person or by the crew or any passenger of a private ship and directed on the high seas against another ship or any person or property on board such ship;
(ii)any act of voluntary participation in the operation of a ship with knowledge of facts, making it a pirate ship;
(iii)any act of inciting or of intentionally facilitating an act described in sub-clause (i) or sub-clause (ii); or
(iv)any act which is deemed piratical under the international law including customary international law;