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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines

(1)An offence shall be an extraditable offence if it is punishable under the laws of both contracting States by imprisonment for a period of at least one year.