Section 3 in Extradition Agreement between the Government of the Republic of India and the Government of the Republic of Turkey
3. When the offence has been committed outside the territory of the Requesting State, the Requested State shall grant extradition subject to the provisions described in this Agreement if either:
(a)the laws of the Requested State provide for the punishment of such an offence committed in similar circumstances; or(b)the offence has been committed by a national of the Requesting State, and that State has jurisdiction, according to laws, to try that person.Article 2Extradition Offences
