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