Section 3 in Extradition Treaty between the Government of the Republic of India and the Government of the United States of America
3. For the purposes of this Article, an offense shall be an extraditable offense:
(a)whether or not the laws in the Contracting States place the offense within the same category of offenses or describe the offense by the same terminology;(b)whether or not the offense is one for which United States federal law requires the showing of such matters as interstate transportation, or use of the mails or of other facilities affecting interstate or foreign commerce, such matters being merely for the purpose of establishing jurisdiction in a United States federal court; or(c)whether or not it relates to taxation or revenue or is one of a purely fiscal character.
