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[Cites 0, Cited by 13] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(f) in The Extradition Act, 1962

(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 foreign