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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

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

(c)there is evidence of an intended threat of using bombs , arms , firearms , explosives or committing any form of violence against the crew ,passengers or cargo of a ship, then ,the Designated Court shall presume ,unless the contrary is proved , that the accused person had committed such offence .