Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Entire Act] Union of India - Section Section 19 in The Extradition Act, 1962 19. Mode of requisition or form of warrant for the surrender or return to India of accused or convicted person who is in a foreign State [- - -] [[The words "or commonwealth country" omitted by Act 66 of
