Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 34 in The Extradition Act, 1962

34. [ Extra-territorial jurisdiction [Substituted by Act 66 of 1993, Section 17, for Section 34 (w.e.f. 18.12.1993.)]

.An extradition offence committed by any person in a foreign State shall be deemed to have been committed in India and such person shall be liable to be prosecuted in India for such offence.