Section 3 in Treaty on Extradition between the Republic of India and the Republic of Korea
3. For the purpose of this Article, in determining whether an offence is an offence against the laws of both Parties:
(a)it shall not matter whether the laws of the Parties place the conduct constituting the offence within the same category of offence or denominate the offence by the same terminology; and(b)the totality of the conduct alleged against the person whose extradition is sought shall be taken into account and it shall not matter whether, under the laws of the Parties, the constituent elements of the offence differ.
