Section 3 in Treaty on Extradition Between the Republic of India and the Republic of Bulgaria
3. Irrespective of the place or places of commission of the extraditable offence the Requested Party shall grant extradition:
a. When the person whose extradition is requested is a national of the Requesting Party;b. When the person sought is not a national of either Contracting Party, provided that the acts and omissions of the person sought amount to an offence affecting the interests of the Requesting Party or any of its nationals under the law of the Requested Party and the latter does not claim jurisdiction to prosecute for the same.Article 2Extraditable Offences
