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The Maritime Anti-Piracy Act, 2022 7. Arrest of persons and seizure of ship and property.- (1) The authorised personnel may, either generally or on suspicion that a ship is engaged in piracy on the high seas, board such ship and arrest the persons or seize the pirate ship and property on board. (2) The ship or property seized under sub-section (1) shall be disposed of only by the order of the court.    |
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