Section 1 in Treaty on Extradition between the Republic of India and the Federative Republic of Brazil
1. Obligation to Extradite.
The Parties shall extradite any person found in their respective territories against whom there is a warrant of arrest, issued by a competent judge, for prosecution in respect of an extraditable crime, or convicted of any extraditable crime in the territory of the other Party, in accordance with the provisions of this Treaty, whether such crime was committed before or after the entry into force of this Treaty.Article 2
