Section 3 in Extradition Treaty Between the Republic of India and Ukraine
3. While arriving at a decision of what constitutes an extradition offence, due regard shall be paid to the substantive aspects of the offence, rather than the terminology used.
Article 3Composite OffencesExtradition shall be available in accordance with this Treaty for an extradition offence, notwithstanding that the conduct of the person sought occurred wholly or in part in the territory of the requested Contracting Party, if this conduct and its effects, or its intended effects, taken as a whole, would be regarded as constituting the commission of an extradition offence under the laws of both the Contracting Parties.Article 4Refusal of Extradition of NationalsThe nationals of one of the Contracting Parties shall not be extradited to the other Contracting Party. The requested Contracting Party shall submit the material and evidence to its competent authorities for prosecution if the act committed is considered as on offence under the laws of both the Contracting PartiesArticle 5The Political Offence Exception
