Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Extradition Act, 1962 (b)conviction and convicted do not include or refer to a conviction which under foreign law is a conviction for contumacy, but the term person accused includes a person so convicted for contumacy;
