Section 3(4) in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005
(4)The provisions of this Act shall also apply to(a)citizens of India outside India;(b)companies or bodies corporate, registered or incorporated in India or having their associates, branches or subsidiaries, outside India;(c)any ship, aircraft or other means of transport registered in India or outside India, wherever it may be;(d)foreigners while in India;(e)persons in the service of the Government of India, within and beyond India.
