.[(1) The Central Government may, by notified order, direct that the provisions of this Act, other than Chapter III, shall apply to such foreign State or part thereof as may be specified in the order.] [[Substituted by Act 66 of 1993,Section 5, for sub-Section (1)(w.e.f. 18.12.1993).]](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.(3)Where the notified order relates to a treaty State,(a)it shall set out in full the extradition treaty with that State;(b)it shall not remain in force for any period longer than that treaty; and(c)the Central Government may, by the same or any subsequent notified order, render the application of this Act subject to such modifications, exceptions, conditions and qualifications as may be deemed expedient for implementing the treaty with that State.(4)[ Wherethere is no extradition treaty made by India with any foreign State, the Central Government may, by notified order, treat any Convention to which India and a foreign State are parties, as an extradition treaty made by India with that foreign State providing for extradition in respect of the offences specified in that Convention.] [Inserted by Act 66 of 1993, Section 5 (w.e.f. 18.12.1993)]
