Section 8 — Surrender of fugitive criminal.

If upon receipt of the report and statement under subsection (4) of section 7, the Central Government is of opinion that the fugitive criminal ought to be surrendered to the foreign State 1 * * *, it may issue a warrant for the custody and removal 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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