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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Extradition Rules, 2017

(1)If on inquiry under section 17 of the Act, the magistrate is of the opinion that the endorsed warrant is not duly authenticated, then he shall report the result of his inquiry to the Central Government and upon such report, the Central Government shall provide the duly endorsed warrant to the magistrate at the earliest and within a period not exceeding fifteen days.