Section 33 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
33. 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 Repository.
