Section 1(5) in Agreement for the Surrender of Fugitive Offenders between the Government of the Republic of India and the Government of Hongkong
(5)If the information communicated by the requesting Party is found to be insufficient to allow the requested Party to make a decision in pursuance of this Agreement, the latter Party may request the necessary supplementary information and may fix a time-limit for receipt thereof.Article 9Language of DocumentationIf in a particular case the requested Party so required the requesting Party shall supply a translation of any document submitted in accordance with the provisions of this agreement.Article 10Provisional Arrest
