Section 10(1)(b) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines

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Union of India - Subsection

Section 10(1)(b) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines

(b)any lesser offence disclosed by the facts proved for the purposes of securing his return other than an offence in relation to which an order for his return could not lawfully be made; or

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Union of India - Subsection

Section 10(1)(b) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines