Section 6(1) in The SAARC Convention (Suppression of Terrorism) Act, 1993
(1)When an offence under sub-section (1) of section 4 or any other offence specified in Article I of the Convention is committed outside India,—(a)by a citizen of India, whether on the high seas or elsewhere;(b)by a person, not being such citizen, on any ship or aircraft, registered in India; or(c)by a person, not being such citizen, in a Convention country,he may be dealt with in respect of such offence as if it had been committed at any place within India at which he may be found.
