Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 48] [Section 39] [Entire Act] Union of India - Subsection Section 39(2) in The Code of Criminal Procedure, 1973 (2)For the purposes of this section, the term "offence" includes any act committed at any place out of India which would constitute an offence if committed in India.
