The Extradition Act, 1962

35.  Notified   orders and   notifications to be laid before Parliament.

Every notified order made or notification issued under this Act shall, as soon as may be after it is made or issued, be laid before each House of Parliament.

1. Subs. & Ins by Act 66 of 1993, s. 16 (w.e.f. 18-12-1993 ).
2. Subs. By s. 17. ibid (w.e.f. 18-12-1993).

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