Section 6(2) in The SAARC Convention (Suppression of Terrorism) Act, 1993
(2)Notwithstanding anything contained in sub-section (1), the Central Government may, by general or special order published in the Official Gazette, direct that the offence under sub-section (1) of section 4 or any other offence specified in Article I of the Convention may be inquired into or tried at any place within India.
