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The Maritime Anti-Piracy Act, 2022 8. Designated Court.- For the purposes of providing speedy trial of offences under this Act, the Central Government shall, after consulting the Chief Justice of the concerned High Court, by notification, specify- (i) one or more Courts of Sessions in a State, to be the Designated Court for the purposes of this Act; and (ii) the territorial jurisdiction of each such court: Provided that such territorial jurisdiction shall be determined on the basis of the port or place of disembarkation within India of the person suspected or accused of an offence under this Act.    |
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