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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Maritime Anti-Piracy Act, 2022

(2)The Designated Court may exercise, in relation to the person forwarded to him under clause (b) of sub -section (1),the same power which a Magistrate having jurisdiction to try a case may exercise under section 167 of the Code ,in relation to an accused person in such case who has been forwarded to him under that section.