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Union of India - Section

Section 22 in Treaty on Extradition between the Republic of India and the Federative Republic of Brazil

22. Return of Extradited Person.

An extradited person who escapes from the territory of the Requesting Party and returns to the territory of the Requested Party shall be detained by means of a simple request made by the Central Authority or through diplomatic channels and shall be surrendered once more without further formalities.Article 23