Section 11 in Extradition Treaty between the Government of the Republic of India and the Government of Malaysia
11. Concurrent Requests.
If the Requested State receives requests from the other Contracting State and from any other State or States for extradition of the same person, either for the same offence or for a different offence, the executive authority of the Requested State shall determine as to which State it will surrender the person. In, making its decision, the Requested State shall consider all relevant factors, including but not limited to -(a)whether the requests were made pursuant to any treaties;(b)the place where each offence was committed;(c)the respective interests of the Requesting States;(d)the gravity of the offences;(e)the nationality of the victim;(f)the possibility of further extradition between the Requesting States; and(g)the order in time in which the requests were received from the Requesting States.Article 12
