Section 3 in Treaty Between the Republic of India and the Kingdom of Thailand on Extradition
3. In determining whether an offence is an offence punishable under the laws of both Contracting States, it shall not matter whether:
(a)the laws of both Contracting States place the acts or omission constituting the offence within the same category of offence or denominate the offence by the same terminology;(b)under the laws of both Contracting States, the constituent elements of the offence differ, the totality of the acts or omission alleged against the person sought shall be taken into account.
