Any person liable, by any 1[Indian law], to be tried for an offence committed beyond 2[India] shall be dealt with according to the provisions of this Code for any act committed beyond 2[India] in the same manner as if such act had been committed within 3[India].
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1. Subs. by the A.O. 1937, for “law passed by the Governor General of India in Council”.
2. The Original words “the limits of the said territories” have successively been amended by the A.O. 1937, the A.O.1948, the A.O. 1950 and Act 3 of 1951, s. 3 and the Sch., to read as above.
3. The original words “the said territories” have successively been amended by the A.O. 1937, the A.O. 1948, the A.O 1950 and Act 3 of 1951, s. 3 and the Sch., to read as above.
