Maritime Security Agency Act, 1994 (Pakistan)
 
12.    Power of searches, arrest, etc.-

In exercise of the powers and performance of their functions under this Act, the officers and members of the staff may make inquiries, examinations, inspections, investigation, searches, seizures, and arrests for prevention, detection and suppression of contravention of any law for the time being in force within the Maritime Zones and for that purpose, the officers and members of the staff may board any vessel except ships, vessels or crafts of Pakistan Armed Forces. 

 

 

 

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