Any person liable, by any 2 [Indian law], to be tried for an offence committed beyond 3 [India] shall be dealt with according to the provisions of this Code for any act committed beyond 3 [India] in the same manner as if such act had been committed within 1 [India].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.