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The SAARC Convention (Suppression of Terrorism) Act, 1993 6. Offences committed outside India.- (1) When an offence under sub-section (1) of section 4 or any other offence specified in Article I of the Convention is committed outside India,- (a) by a citizen of India, whether on the high seas or elsewhere; (b) by a person, not being such citizen, on any ship or aircraft, registered in India; or (c) by a person, not being such citizen, in a Convention country, he may be dealt with in respect of such offence as if it had been committed at any place within India at which he may be found. (2) Notwithstanding anything contained in sub-section (1), the Central Government may, by general or special order published in the Official Gazette, direct that the offence under sub-section (1) of section 4 or any other offence specified in Article I of the Convention may be inquired into or tried at any place within India.    |
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