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Section 3. Punishment of offences committed beyond, but which by law may be tried within, IndiaAny person liable, by any 1(Indian law) to be tried for an offence committed beyond 2(India) shall be dealt with according to the provisions of this Code for any act committed beyond 2(India) in the same manner as if such act had been committed within 3[India].1. Subs. by the A.O. 1937 for "law passed by the Governor General of India in Council". 2. The original wards "the limits of the said territories" have successively been amended by the A.O.1937 the A.O.1948, the A.O.1950 and Act 3 of 1951, sec.3 and sch. to read as above. 3. The original words "the said territories" have successively been amended by the A.O. 1950 and Act 3 of 1951, sec 3 and Schedule, to read as above. |
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