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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(4) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines

(4)If the person sought is not removed from the territory of the Requested State within one month or such longer period as may be permitted under the law of the Requested State, that person may be discharged from custody, and the Requested State may subsequently refuse extradition for the same offence.Article-15