Report No. 43
2.14. Recommendation as to ex-territorial application.-
We do not therefore recommend the widest form of territoriality for offences under the National Security Act. The application clause recommended by us for offences under the Indian Penal Code may be followed, and sub-clause (3) of clause 1 of the Bill may read:-
"(3) It applies also outside India-
(a) to citizens of India;
(b) to aliens on any ship or aircraft registered in India; and
(c) to aliens in the service of the Government."
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