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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(g) in The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002

(g)in the course of commission of or in attempt to commit, any of the offences specified in clauses (a) to (d) in connection with a fixed platform or clauses (a) to (f) in connection with a ship
(i)causes death to any person shall be punished with death;
(ii)causes grievous hurt to any person shall be punished with imprisonment for a term which may extend to fourteen years;
(iii)causes injury to any person shall be punished with imprisonment for a term which may extend to ten years;
(iv)seizes or threatens a person shall be punished with imprisonment for a term which may extend to ten years; and
(v)threatens to endanger a ship or a fixed platform shall be punished with imprisonment for a term which may extend to two years.