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International Treaty - Section

Section 4 in Extradition Treaty Between the Republic of India and Republic of Indonesia

4. If the request for extradition includes several offences and some of them are not punishable for at least one year imprisonment in both States, extradition may be granted for all offences if it meets the other requirements in accordance with the provisions of the Treaty and includes grant of extradition of at least one extraditable offence.