The Extradition Act, 1962

2.  Definitions.

In this Act, unless the context otherwise requires,--

1. 3*[ "composite  offence" means  an act  or conduct  of  a person occurred,  wholly or in part, in a foreign State or in  India but its effects or intended effects, taken as a  whole, would constitute an extradition offence in India or in a foreign State, as the case may be;] Extended to and brought into force in the State of Skim (w.e.f.7.9.1975) vide Notion.  No.  G.S.R. 495(E), dated 17.9.1975.

*The provisions of the Act, other than Chapter III, shall apply to   Papua New Guinea w.e.f. 1-9-1978, vide Notifn. No. G.S.R. 433 (E), dated 17.8.1978, Gaz.  of India ,  Exty.,  Pt. II, Sec. 3(i), p. 748.

1. "conviction" and "convicted" do not include or refer to a conviction  which under  foreign law  is a conviction for contumacy, but the term "person accused" includes a person so convicted for contumacy;

*The provisions of the Act, other than Chapter III, shall apply to Fiji w.e.f. 1-2-1979, vide Notifn. No. G.S.R. 38(E), dt. 22-1-1979 , Gaz. Of India , Exty., Pt. II, Sec. 3(i), p. 58.

1. 3* Extradition offence" means-

1. In relation to a foreign State, being a treaty State , an offence provided for in the extradition treaty with that State;
2. in relation to  a foreign State other than a treaty State  an offence  punishable with  imprisonment for a  term which shall not be less than one year under the laws  of India or of a foreign State and includes a composite offence;]

*The provisions of The Act, other than Chapter III, shall apply to the Commonwealth of Australia w.e.f. 30.8.1971, vide Notifn. No. G.S.R. 1381, dt. 30.8.1971, Gaz.  of India,  Exty., Pt. II, Sec. 3(i), p-895.

1. Added by Act 66 of 1993, s.  2 (w.e.f.  18-12-1993 )
2. 5th January, 1963; vide Notification No.  G.S.R. 55, dated 5-1-       1963, Gazette of India , Extraordinary, Pt. II, Sec. 3(i) p. 7.
3. Subs. by Act 66 of 1993 s. 4, (w.e.f. 18-12-1993 )

4. "Extradition treaty" means a treaty 1*[, agreement or arrangement]  made  by  India  with  a  foreign  State relating to  the extradition of fugitive criminals, and includes any  treaty  1*[,  agreement  or  arrangement] relating to  the extradition of fugitive criminals made before the  15th day of August, 1947, which extends to, and is binding on, India;
5. "Foreign State" means any State outside India 1*xxx, and includes   every constituent   part, colony   or dependency of such State;
6. 1*[ "fugitive  criminal" means a person who is accused or  convicted  of  an  extradition  offence  within  the jurisdiction of  a foreign  State and includes a person who, while  in India,  conspires, attempts to commit or incites  or  participates  as  an  accomplice  in  the commission of  an  extradition  offence  in  a  foreign State.]
7. "Magistrate" means a magistrate of the first class or a presidency magistrate;
8. "Notified order"  means an order notified in the Official Gazette;
9. "Prescribed" means prescribed by rules made under this Act; and
10. "Treaty State" means a foreign State with which an extradition treaty is in operation.

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