Section 1 in Extradition Treaty between the Government of the Republic of India and the Government of Malaysia
1. Obligations to Extradite.
The Contracting States agree to extradite to each other, upon request and pursuant to the provisions of this Treaty, persons whom the authorities in the Requesting State have accused or convicted of an extraditable offence within the jurisdiction of the Requesting State, whether such offence was committed before or after the entry into force of this Treaty.Article 2
