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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(a) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines

(a)an offence for which both Contracting States have the obligation, pursuant to an international treaty/agreement to which both are parties, to extradite the person sought or to submit the case to their competent authorities for decision as to prosecution;