LexSection 34A — Prosecution on refusal to extradition.
The Extradition Act, 1962
1 [34A. Prosecution on refusal to extradition. --Where the Central Government is of the opinion that a fugitive criminal cannot be surrendered or returned pursuant to a request for extradition from a foreign State, it may, as it thinks fit, take steps to prosecute such fugitive criminal in India.]Open in Lexace · Ask the AI about this section