Maritime Security Agency Act, 1994 (Pakistan)

(ACT NO. X OF 1994)

CONTENTS Chapter Particulars - Preamble 1 Short title, extent and commencement 2 Definition 3 Constitution of Agency 4 Control, superintendence, command and administration of the Agency 5 Appointment of members of staff 6 Oath of allegiance 7 Liability for service 8 Resignation and Withdrawal from the service 9 Application of the Pakistan Navy Ordinance, 11, etc. 10 Powers and functions of the Agency 11 Other functions of the officers of Agency, etc. 12 Power of searches, arrest, etc. 13 Indemnity 14 Capture of deserters 15 Court of Appeal 16 Provisions regarding waiver and compounding of qisas, etc., shall apply 17 Revision 18 Power to make rules 19 Power to make regulations 20 Exemption of Agency vessels, etc., from port-charges

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