Section 3 in Extradition Treaty Between the Republic of India and Republic of Indonesia
3. For the purpose of this Article, in determining whether the alleged conduct constitutes an offence under the laws of both Parties, it shall be immaterial whether the laws of both Parties place the alleged conduct of the fugitive within the same category of offence/s or denominate the offence/s by the same terminology. The totality of the alleged conduct shall be taken into account, regardless of any differences in the constituent elements of the offence/s for which the extradition is requested.
