(4)[ Wherethere is no extradition treaty made by India with any foreign State, the Central Government may, by notified order, treat any Convention to which India and a foreign State are parties, as an extradition treaty made by India with that foreign State providing for extradition in respect of the offences specified in that Convention.] [Inserted by Act 66 of 1993, Section 5 (w.e.f. 18.12.1993)]
