Section 1(2) in The Explosive Substances Act, 1908
(2)[ It extends to the whole of India [- - -] [Substituted by A.O.1950, for sub-Section (2).], and applies also to citizens of India [outsideIndia] [Substituted by Act 3 of 1951, Section 3 and Sch., for "whereever they may be".].]
