Section 1(2) in The National Investigation Agency Act, 2008
(2)It extends to the whole of India and it applies also(a)to citizens of India outside India;(b)to persons in the service of the Government wherever they may be; [***] [Omitted 'and' by Act No. 16 of 2019, dated 24.7.2019.](c)to persons on ships and air crafts registered in India wherever they may be. [and] [Inserted by Act No. 16 of 2019, dated 24.7.2019.](d)[ to persons who commit a Scheduled Offence beyond India against the Indian citizens or affecting the interest of India.] [Inserted by Act No. 16 of 2019, dated 24.7.2019.]
