LexSection 28 — Property found on fugitive criminal.
The Extradition Act, 1962
Everything found in the possession of a fugitive criminal at the time of his arrest which may be material as evidence in proving the extradition offence may be delivered up with the fugitive criminal on his surrender or return, subject to the rights, if any, of third parties with respect thereto.Open in Lexace · Ask the AI about this section