Section 3(3)(c) in The Extradition Act, 1962

[Cites 0, Cited by 3] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(c) in The Extradition Act, 1962

(c)the Central Government may, by the same or any subsequent notified order, render the application of this Act subject to such modifications, exceptions, conditions and qualifications as may be deemed expedient for implementing the treaty with that State.

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Union of India - Subsection

Section 3(3)(c) in The Extradition Act, 1962