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International Treaty - Section

Section 2 in Extradition Treaty between the Republic of India and the Republic of Poland

2. Extradition shall also be granted in respect of an extraditable offence, as specified in Article 2, committed outside the territory of the Requesting State but in respect of which the requesting State has jurisdiction, if the laws of the Requested State provide for the punishment for such an offence committed outside its territory in similar circumstances.