Section 5 in The SAARC Convention (Suppression of Terrorism) Act, 1993
5. Provisions as to Extradition Act.—
For the purposes of the Extradition Act, 1962 (34 of 1962), in relation to a Convention country, an offence under sub-section(1)of section 4 or any other offence specified in Article I of the Convention, shall not be considered to be an offence of a political character.
