Section 3 in Extradition Treaty between the Government of the Republic of India and the Republic of Uzbekistan
3. Extradition shall also be available for an extradition offence, as described in Article 2 of this Treaty, if it is committed in a third State by a citizen of the Requesting Party and the Requesting Party bases its jurisdiction on the citizenship of the offender, or if it occurred in the territory of the Requested Party and is an extradition offence under the law of that Party.
