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[Cites 0, Cited by 17] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Extradition Act, 1962

(3)If the Magistrate is of opinion that a prima facie case is not made out in support of the requisition of the foreign State [* * *] [The words "or commonwealth country" omitted by Act 66 of 1993, Section 3 (w.e.f. 18.12.1993).], he shall discharge the fugitive criminal.