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Union of India - Section
Section 23 in Extradition Treaty between the Government of the Republic of India and the Government of Malaysia
23. Termination.
Either Contracting State may terminate this Treaty at any time by giving written notice through the diplomatic channels to the other Contracting State, and the termination shall be effective six (6) months after the date of receipt of such notice by the other Contracting State.In Witness Thereof, the undersigned, being duly authorized by their respective Governments, have signed this Treaty.Done at New Delhi this 20th day of January 2010, in duplicate, in Hindi, Malay and English languages, all texts being equally authentic. In the event of any discrepancy in any of the texts, the English text shall prevail.| For the Government | For the Government of |
| of theRepublic of India | Malaysia |