The Extradition Act, 1962

Chapter II

EXTRADITION OF FUGITIVE CRIMINALS TO FOREIGN STATES 2*** TO WHICH

CHAPTER III

DOES NOT APPLY

4. Requisition for surrender.

A requisition for the surrender of a fugitive criminal of a foreign State 3***   may be made to the Central Government--

1. By a diplomatic representative of the foreign State 3*** at Delhi ; or
2. By the  Government of  that foreign  State  3*** communicating with the Central Government through its diplomatic representative in that State 1***. and if neither of these modes is convenient, the requisition shall be made in  such other  mode as  is settled  by arrangement  made by  the Government of the foreign State 3*** the Government of India.

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