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The Maritime Anti-Piracy Act, 2022 9. Jurisdiction of Designated Court.- The Designated Court shall have jurisdiction to try an offence punishable under this Act where such offence is committed- (i) by a person who is apprehended by, or is in the custody of, the authorized personnel or the police, regardless of the nationality or citizenship of such person; (ii) by a person who is a citizen of India or a resident foreign national in India or any stateless person: Provided that nothing in this section shall apply to a warship or its auxiliary ship or a Government owned ship employed for non-commercial service and is under the control of Government authorities at the time of commission of the offence of piracy.    |
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