Section 18 — Return of fugitive criminal by warrant.

The Extradition Act, 1962
The Central Government may, at any time after a fugitive criminal has been committed to prison under this Chapter, issue a warrant for the custody and removal to the 1 [foreign State] concerned of the fugitive criminal and for his delivery at a place and to a person to be named in the warrant.

Official Hindi (PDF) ↗

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