22. Liability of fugitive criminals to be arrested and surrendered or returned
.Every fugitive criminal of a foreign State [- - -] [[The words "or commonwealth country" omitted by Act 66 of 1993,Section 3 (w.e.f. 18.12.1993).]] shall, subject to theprovisions of this Act, be liable to be arrested and surrendered or returned, whether the offence in respect of which the surrender or return is sought was committed before or after the commencement of this Act, and whether or not a Court in India has jurisdiction to try that offence.
