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The SAARC Convention (Suppression of Terrorism) Act, 1993 5. Provisions as to Extradition Act.- For the purposes of the Extradition Act, 1962 (34 of 1962), in relation to a Convention country, an offence under sub-section (1) of section 4 or any other offence specified in Article I of the Convention, shall not be considered to be an offence of a political character.    |
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