Section 29 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
29. Act to apply for offence or contravention committed outside India.
(1)Subject to the provisions 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), the provisions of this Act shall apply to any offence or contravention committed outside India by any person, if the Act or conduct constituting the offence or contravention involves any data in the Central identities data repository.
