Section 2 in Extradition Treaty Between the Republic of India and Australia
2. For the purpose of this Article, in determining whether an offence is an offence against the law of both Contracting States:
(a)it shall not matter whether the laws of the Contracting States place the acts or omissions constituting the offence within the same category of offence or denominate the offence by the same terminology; and(b)the totality of the acts or omissions alleged against the person whose extradition is sought shall he taken into account and it shall not matter whether, under the laws of the Contracting States, the constituent elements of the offence differ.
