(1)The Indian Extradition Act, 1903 (15 of 1903), and any law corresponding thereto in force at the commencement of this Act in the territories which, immediately before the 1st day of November, 1956, were comprised in Part B States and the North-East Frontier Agency and Tuensang District (Extradition) Regulation, 1961, are hereby repealed.(2)The Extradition Acts, 1870 to 1932 and the Fugitive Offenders Act, 1881 (33 of 1881), in so far as they apply to and operate as part of the law of India, are hereby repealed.[The Schedule [Substituted by Act 66 of 1993, Section 18, for Sch.I and II (w.e.f. 18.12.1993).][See section 31(2)Offences which are not to be regarded as offences of a political characterThe following list of offences is to be construed according to the law in force in India on the date of the alleged offence. Wherever the names of the relevant Acts are not given, the sections referred to are the selection of the Indian Penal Code (45 of 1860):
