Section 1 in Extradition Treaty between the Republic of India and the Republic of Poland
1. Each Contracting State undertakes to extradite to the other Contracting State, in the circumstances and subject to the conditions specified in this Treaty, any person who is wanted prosecution for, or is convicted of an extraditable offence, as specified in Article 2, committed within the territory of the Requesting State, and is found within the territory of the Requested State.
