Section 4 in Extradition Treaty between the Republic of India and the Republic of Poland
4. Extradition shall be granted in accordance with the provisions of this Treaty, irrespective of when the offence in relation to which extradition is sought was committed, provided that:
a) it was an offence under the laws of both the Contracting States at the time of the acts or omissions constituting the offence; andb) it was an offence under the laws of both the Contracting States at the time the request for extradition was made.Article 2Extradition Offences
