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Union of India - Section

Section 5 in Treaty on Extradition between the Republic of India and the Federative Republic of Brazil

5. If extradition has been granted for an extraditable crime, it shall also be granted for any other crime specified in the request, even if the latter crime is punishable by less than one year's deprivation of liberty or imprisonment, provided that all other requirements for extradition are met.

Article 3