.If requisitions for the surrender of a fugitive criminal are received from more than one foreign State [- - -] [[The words[ or commonwealth country or from any foreignState and any commonwealth country] omitted by Act 66 of 1993, Section 15 (w.e.f. 18.12.1993).]], the Central Government may, havingregard to the circumstances of the case, surrender the fugitive criminal to such State[- - -] [[The words "or country" omitted by Act 66 of 1993, Section 3 (w.e.f.18.12.1993). ]] as that Government thinks fit.
