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

Union of India - Subsection

Section 10(3) in The Maritime Anti-Piracy Act, 2022

(3)A Designated Court may ,upon a perusal of a complaint made by an officer of the Central Government or the State Government ,as the case may be ,authorised in this behalf, take cognizance of that offence without the accused being committed to it for trial.