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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Extradition Rules, 2017

(2)For the purposes of sub-rule (1), a certificate issued by the Embassy or a Diplomatic Mission of the foreign State or by the Ministry of Foreign Affairs or any other appropriate authority of the Foreign State that the said warrant of arrest was issued by a person having lawful authority to issue such warrant shall be sufficient for the Central Government to accept that the said warrant was issued by the lawful authority in the foreign State.