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The Extradition Act, 1962 27. Lawfulness of and re-taking on escape from custody under warrants. It shall be lawful for any person to whom a warrant is directed for the apprehension of a fugitive criminal to hold in custody and convey the person mentioned in the warrant to the place named in the warrant, and if such person escapes out of any custody to which he may be delivered in pursuance of such warrant, he may be re taken as a person accused of an offence against the law of India may be re-taken upon an escape.    |
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