Extradition Act, 1962
प्रत्यर्पण अधिनियम, 1962
An Act to consolidate and amend the law relating to the extradition of fugitive criminals and to provide for matters connected therewith or incidental thereto.
- Act number
- Act 34 of 1962
- Year
- 1962
- Enacted on
- 15-09-1962
- In force from
- 05-01-1963
- Jurisdiction
- Central Act (India)
- Subjects
- Criminal Law, Foreign Affairs
Read the full text of Extradition Act, 1962 section by section on LawLens.
Official source: India Code