Section 29(2) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
(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.
