Section 1 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
1. Obligation to Extradite.
(1)Each Contracting State undertakes to extradite to the other, in the circumstances and subject to the conditions specified in this treaty, any person who, being accused or having been convicted of an extraditable offence as described in Article 2 committed within the territory of the Requesting State, is found within the territory of the other State, whether such offence was committed before or after the entry into force of this Treaty.(2)Extradition shall also be available in respect of an extraditable offence as described in Article 2 committed outside the territory of the Requesting State but in respect of which it has jurisdiction, if the Requested State would, in corresponding circumstances, have jurisdiction over such an offence.(3)Extradition shall be available for an extraditable offence as described in Article 2 if it is committed in a third State by a national of the Requesting State and the Requesting State bases its jurisdiction on the nationality of the offender.Article-2
