Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(2) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines (2)An offence may be an extraditable offence notwithstanding that it relates to taxation or revenue or is one of a purely fiscal character.
