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[Cites 0, Cited by 0] [Section 6] [Entire Act]

International Treaty - Subsection

Section 6(d) in Treaty on Extradition between the Republic of India and the Republic of Korea

(d)when the Requested Party has well-founded reasons to suppose that the request for extradition has been presented with a view to prosecuting or punishing the person sought, by reason of race, religion, nationality, sex or political opinion, or that the person's position may be prejudiced for any of those reasons.