Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Entire Act] Union of India - Section Section 16 in The Extradition Act, 1962 16. ]];(h)notified order means an order notified in the Official Gazette;(i)prescribed means prescribed by rules made under this Act; and(j)treaty State means a foreign State with which an extradition treaty is in operation.
