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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 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;