Section 4 in Treaty on Extradition between the Republic of India and the Federative Republic of Brazil
4. For the purposes of this Article, a crime shall be an extraditable crime:
(a)Where extradition of a person is sought for a crime against a law relating to taxation, customs duties, foreign exchange, money laundering or other revenue matters. Extradition shall not be refused on the ground that the law of the Requested Party does not impose the same kind of tax or duty or does not contain a tax, duty, custom or exchange regulation of the same kind as the law of the Requesting Party.(b)Whether or not the laws in the Requesting Party place the crime within the same category of crime or describe the crime by the same terminology.
