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[Cites 0, Cited by 0] [Section 5] [Entire Act]

International Treaty - Subsection

Section 5(b) in Extradition Treaty Between the Republic of India and Australia

(b)the acts or omissions alleged would, if they had taken place in the territory of the Requested State at the time of the making of the request for extradition, have constituted an offence against the law in force in that State.