Section 9(3) in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
(3)A person arrested upon such an application shall be set at liberty upon the expiration of 60 days from the date of his arrest if the request for his extradition is not received by the Ministry/Department of Foreign affairs of the Requested State. This provision shall not prevent the institution of further proceedings for the extradition of the person sought if a request is subsequently received.Article-10
