Section 10 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
10. For the purpose of co-operation among the Parties under this Convention, including, in particular, co-opera1ion under articles 5, 6, 7 and 9, offences established in accordance with this article shall not be considered as fiscal offences Of as political offences or regarded as politically motivated, Without prejudice to the constitutional limitation and the fundamental domestic law of the Parties.
