.A fugitive criminal who is accused or convicted of abetting [, conspiring, attempting to commit, inciting or participating as an accomplice in the commission of] [[Inserted by Act 66of 1993, Section 14 (w.e.f. 18.12.1993).]] any extradition offence shall be deemed for thepurposes of this Act to be accused or convicted of having committed such offence and shall be liable to be arrested and surrendered accordingly.
