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The Maritime Anti-Piracy Act, 2022 11. Presumption.- Where a person is accused of having committed an offence punishable under this Act and, if,- (a) the arms, ammunitions, explosives and other equipments are recovered from the possession of the accused, and there are reasonable grounds to believe that such arms, ammunitions, explosives or other equipments of similar nature were used or intended to be used in the commission of the offence; (b) there is evidence of use of force, threat of force or any other form of intimidation caused to the crew or passengers of the ship in connection with the commission of the offence; or (c) there is evidence of an intended threat of using bombs, arms, firearms, explosives or committing any form of violence against the crew, passengers or cargo of a ship, then, the Designated Court shall presume, unless the contrary is proved, that the accused person had committed such offence.    |
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