Section 10(4) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(4)A person shall not be re-extradited to a third State, except when, having had an opportunity to leave the territory of the State to which he has been surrendered, he has not done so within forty-five days of his final discharge, or has returned to that territory after having left it.Article-11
