Section 4 in Extradition Treaty between the Government of the Republic of India and the Government of Malaysia
4. For the purposes of this Article, an offence shall be an extraditable offence -
(a)whether or not the laws in the Contracting States place the acts of omissions constituting the offence within the same category of offences or describe the offence by the same terminology; or(b)whether or not under the laws of the Contracting States the constituent elements of the offence differ, it being understood that the totality of the acts or omissions as presented by the Requesting State shall be taken into account.Article 3
