The Extradition Act, 1962

15. Endorsed warrant for apprehension of fugitive criminal.

Where  a warrant  for the apprehension of a fugitive criminal has been issued in any 3*[foreign state]   to  which  this  Chapter applies  and  such fugitive criminal  is, or  is suspected  to be,  in India, the Central Government may,  if satisfied  that the warrant was issued by a person  having lawful authority to issue the same, endorse such warrant in the  manner prescribed,  and the  warrant so  endorsed shall  be sufficient  authority to  apprehend the  person named  in the warrant and to bring him before and magistrate in India.

1. Omitted by Act 66 1993 s. 8 (w.e.f. 18-12-1993)
2. Subs. by s. 9. ibid (w.e.f 18-12-1993)
3. Subs by s.  3 ibid.  (w.e.f.  18-12-1993)
4. Subs s. 10. w.e.f 18-12-1993)

Chapter III - Return of fatitive criminals to foreign state with extradition arrangements.)

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