(1) Subject to the provisions of sub-section (2) , the provisions of this Act shall apply also to any offence or contravention committed outside India by any person, irrespective of his nationality. (2) For the purposes of sub-section (1) , the provisions of this Act shall apply to any offence or contravention committed outside India by any person, if the act or conduct constituting the offence or contravention involves any data in the Central Identities Data Repository.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.