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[Cites 0, Cited by 4] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Extradition Act, 1962

(2)The Central Government may, by the same notified order as is referred to in sub-section (1) or any subsequent notified order, restrict such application to fugitive criminals found, or suspected to be, in such part of India as may be specified in the order.