Section 3 in Extradition Treaty between the Republic of India and the State of Kuwait
3. Extradition shall also be available for an extraditable offence, notwithstanding that the conduct at the person sought occurred wholly or partly in, the Requested Party, if under the law at that Party his conduct and it a effects or it a intended effects, taken as a whole, would be regarded as constituting the commission of an extraditable offence in the territory of the Requesting Party.
