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The Extradition Act, 1962 34C. Provision of life imprisonment for death penalty. Notwithstanding anything contained in any other law for the time being In force, where a fugitive criminal, who has committed an extradition offence punishable with death in India, is surrendered or returned by a foreign State on the request of the Central Government and the laws of that foreign State do not provide for a death penalty for such an offence, such fugitive criminal shall be liable for punishment of imprisonment for life only for that offence."]    |
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