The Extradition Act, 1962
37. Repeals and
savings.
- The Indian
Extradition Act, 1903 (15 of 1903), and any law
corresponding thereto in force at the commencement of
this Act in the territories which, immediately before the 1st day of November,
1956, were comprised in Part B States and the North East Frontier Agency and
- Subs. by Act 66 of
1993, s. 3, (w.e.f 18-12-1993 )
- Subs. by Act 4 of
1986, s. 2 and sch. (w.e.f 15-5-1986 ). (Chapter V.--Miscellaneous. The First Schedule. The
Second Schedule.) Tuensang District (Extradition) Regulation, 1961 (3 of
1961), are hereby repealed.
- The Extradition Acts,
1870 to 1932 and the Fugitive Offenders Act, 1881, in so far as they apply to
and operate as part of the law of India , are hereby repealed.(33 and 34 Vict. c. 52; 36
and 37 Vict. c. 60; 6 Edw. 7, c. 15; 22 and 23 Geo. 5, c. 39. 44 and 45
Vict. c. 69.)
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