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[Cites 0, Cited by 22] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Extradition Act, 1962

(c)[ extradition offence means
(i)in relation to a foreign State, being a treaty State, an offence provided for in the extradition treaty with that State;
(ii)in relation to a foreign State other than a treaty State an offence punishable with imprisonment for a term which shall not be less than one year under the laws of India or of a foreign State and includes a composite