Information Technology Act, 2000
75. Act to apply for offence or contravention
committed outside India. –
(1) Subject to the provision 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), this
act shall apply to an offence or contravention committed outside India by any
person if the act or conduct constituting located in India.