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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines

(3)If the competent authorities decide not to prosecute in such a case, the request for extradition shall be reconsidered in accordance with this Treaty.Article-6