The Extradition Act, 1962
34B. Provisional arrest.
- On receipt of an urgent
request from a foreign State for the immediate arrest of a
fugitive criminal, the Central Government may request
the Magistrate having competent jurisdiction to issue a
provisional warrant for the arrest of such fugitive criminal.
- A fugitive criminal
arrested under sub-section (1) shall be discharged upon the expiration
of sixty days from the date of his arrest if no
request for his surrender or return is received within the said
period.
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