Section 1(3) in Agreement for the Surrender of Fugitive Offenders between the Government of the Republic of India and the Government of Hongkong
(3)For the purposes of this Article, in determining whether an offence is an offence punishable under the laws of both parties the totality of the acts or omissions alleged against the person whose surrender is sought shall be taken into account without reference to the elements of the offence prescribed by the law of the requesting party.
