Section 7 — Provisions as to Extradition Act.

The Anti-Apartheid (United Nations Convention) Act, 1981
For the purposes of the Extradition Act, 1962 (34 of 1962), the offence under section 3 shall not be considered to be an offence of a political character.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.