Section 1(1) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(1)Each Contracting State undertakes to extradite to the other, in the circumstances and subject to the conditions specified in this treaty, any person who, being accused or having been convicted of an extraditable offence as described in Article 2 committed within the territory of the Requesting State, is found within the territory of the other State, whether such offence was committed before or after the entry into force of this Treaty.
