Section 21 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
21. Ratification and Termination.
(1)This treaty shall be subject to ratification and the instruments of ratification shall be exchanged as soon as possible. It shall enter into force on the date of the exchange of instruments of ratification.(2)Either of the Contracting States may terminate this treaty at any time by giving notice to the other through diplomatic channels, and if such notice is given the treaty shall cease to have effect six months after the receipt of the notice. Such termination shall not affect the continuation of the proceedings instituted or the consideration of request(s) already received.IN WITNESS WHEREOF, the undersigned, being duly authorized thereto by their respective Governments, have signed this Treaty.DONE in duplicate at Manila this 12th day of March 2004 in Hindi and English, both languages being equally authentic. In case of any doubt, the English text shall prevail.On behalf of the Government On behalf of the Governmentof the Republic of India of the Republic of the Philippiness/d s/dNAVREKHA SHARMA MA. MERCEDITAS N. GUTIERREZAmbassador Extraordinary and Acting Secretary of JusticePlenipotentiary of the Department of JusticeRepublic of India Republic of the Philippines"
