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The Indian Antarctic Act, 2022 2. Application.- This Act shall apply to,- (a) a citizen of India; or (b) a citizen of any other country; or (c) a company, body corporate, corporation, partnership firm, joint venture, an association of persons or any other entity incorporated, established or registered as such under any law in force in India; or (d) any vessel or aircraft registered in India or outside India, if such person, vessel or aircraft is part of an Indian expedition to Antarctica under a permit issued under this Act and shall include any such vessel or aircraft which is registered in India but chartered by any other Party for entering into Antarctica; (e) Antarctica, comprising of the following areas, namely:- (i) the continent of Antarctica, including its ice-shelves; (ii) all islands south of 60° South Latitude, including their ice-shelves; (iii) all areas of the continental shelf that are adjacent to that continent or to those islands that are south of 60° South Latitude; (iv) all sea and air space south of 60° South Latitude; and (v) the area specified in Article I of the Convention on the Conservation of Antarctic Marine Living Resources.    |
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