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International Treaty - Section

Section 5 in Treaty on Extradition Between the Republic of India and the Republic of Bulgaria

5. The provisions of the preceding paragraphs shall not apply in case when having had the opportunity to leave the territory of the Party to which the extradited person has been surrendered, he or she has not done so within 45 days of his or her final discharge or has voluntarily returned to that territory after having left it.

Article 8Request and Accompanying Documents