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Union of India - Section

Section 2 in The Foreign Jurisdiction Act, 1947

2. Definitions .-In this Act,-

(a)["foreign] jurisdiction" means any jurisdiction which by treaty, agreement, grant, usage, sufferance or other lawful means the Central Government has for the time being in or in relation to any area outside [India] [ Substituted by A.O. 1950, for " the Provinces" .];
(b)"jurisdiction" includes rights, powers and authority.