Section 5 in Extradition Treaty between the Government of the Republic of India and the Government of the United States of America
5. If extradition has been granted for an extraditable offense, it shall also be granted for any other offense specified in the request, even if the latter offense is punishable by less than one year's deprivation of liberty, provided that all other requirements for extradition are met.
Article 3NationalityExtradition shall not be refused on the ground that the person sought is a national of the Requested State.Article 4Political Offenses
