Section 3(2) in The National Investigation Agency Act, 2008
(2)Subject to any orders which the Central Government may make in this behalf, officers of the Agency shall have throughout India [and, subject to any international treaty or domestic law of the concerned country, outside India,] [Inserted by Act No. 16 of 2019, dated 24.7.2019.] in relation to the investigation of Scheduled Offences and arrest of persons concerned in such offences, all the powers, duties, privileges and liabilities which police officers have in connection with the investigation of offences committed therein.
