.In this Act, unless the context otherwise requires,(a)[ composite offence means an act or conduct of a person occurred, wholly or in part, in a foreign State or in India but its effects or intended effects, taken as a whole, would constitute an extradition offence in India or in a foreign State, as the case may be;] [[Substituted by Act 66 of 1993, Section 4, for Clauses (a) and (c) (w.e.f.18.12.1993).]](b)conviction and convicted do not include or refer to a conviction which under foreign law is a conviction for contumacy, but the term person accused includes a person so convicted for contumacy;(c)[ extradition offence means(i)in relation to a foreign State, being a treaty State, an offence provided for in the extradition treaty with that State;(ii)in relation to a foreign State other than a treaty State an offence punishable with imprisonment for a term which shall not be less than one year under the laws of India or of a foreign State and includes a compositeoffence;](d)extradition treaty means a treaty [,agreement or arrangement] [[Substituted by Act 66 of 1993, Section 4, for "oragreement" (w.e.f. 18.12.1993).]] madeby India with a foreign State relating to the extradition of fugitive criminals, and includes any treaty [, agreement or arrangement] [[Substituted by Act 66 of 1993, Section 4, for "or agreement" (w.e.f.18.12.1993).]] relating to theextradition of fugitive criminals made before the 15th day of August, 1947, which extends to, and is binding on, India;(e)foreign State means any State outside India [* **] [[The words "other than a commonwealthcountry," omitted by Act 66 of 1993, Section 4 (w.e.f. 18.12.1993.)]] and includes every constituent part, colony or dependency of such State;(f)[ fugitive criminal means a person who is accused or convicted of an extradition offence within the jurisdiction of a foreign State and includes a person who, while in India, conspires, attempts to commit or incites or participates as an accomplice in the commission of an extradition offence in a foreignState.] [[Substituted by Act 66 of 1993, Section 4, for Clause (f) (w.e.f.18.12.1993).]](g)Magistrate means a Magistrate of the First Class or a Presidency [Magistrate] [[Now MetropolitanMagistrate, see Code of Criminal Procedure, 1973 (2 of 1974), Sections 8 and
