Section 4 in Extradition Treaty between the Republic of India and the Republic of Azerbaijan
4. If the request for extradition includes several separate offences each of which is punishable under the laws of both Parties, but some of which do not fulfil the other conditions set out in this Treaty, the Requested Party may grant extradition for the latter offences provided that the person is to be extradited for at least one extraditable offence.
