Section 10(2)(d) in The Extradition Act, 1962

[Cites 0, Cited by 1] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(d) in The Extradition Act, 1962

(d)the warrants, depositions, statements, copies, certificates and judicial documents, as the case may be, are authenticated by the oath of some witness or by the official seal of a Minister of the State [- - -] [[The words "or country" omitted by Act

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Union of India - Subsection

Section 10(2)(d) in The Extradition Act, 1962