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Union of India - Section

Section 4 in The Extradition Rules, 2017

4. Authentication of an endorsed warrant.

- For the purposes of section 17 of the Act, an endorsed warrant for the apprehension of a fugitive criminal shall be considered as duly authenticated only if the credentials of the competent authority endorsing a foreign warrant are authenticated by an officer not below the rank of a Joint Secretary to the Government of India, in-charge of extradition matters, in the Ministry of External Affairs.