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

Union of India - Subsection

Section 3(3) in Territorial Waters, Continental Shelf, Exclusive Economic Zone and Other Maritime Zones Act, 1976

(3)Notwithstanding anything contained in sub-section (2), the Central Government may, whenever it considers necessary so to do having regard to International Law and State practice, alter, by notification in the Official Gazette, the limit of the territorial waters.