Section 1 in Extradition Agreement between the Government of the Republic of India and the Government of the Republic of Turkey
1. Each Contracting State undertakes to extradite to the other, in the circumstances and subject to the conditions specified in this Agreement, any person who, being accused or convicted of an extradition offence as described in Article 2, committed within the territory of the one State, is found within the territory of the other State, whether such offence was committed before or after the entry into force of this Agreement.
