International Cases South AfricaFor an arrest to be effected in terms of Section 5(1)(b) of Extradition Act, 1962, it was not necessary for the Minister to issue a notice in terms of Section 5(1)(a) of Act (Timothy Gordon Marsland vs. The Additional District Court Magistrate, Kempton Park and Another)(10.02.2021)The core issue for determination in present appeal is whether a provisional arrest under Section 5(1)(b) of the Extradition Act, 1962 had lapsed, for ....Criminal