Section 6(6)(d) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

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Union of India - Subsection

Section 6(6)(d) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

(d)a Statement that the sentenced person will not be tried or sentenced in the receiving State for the acts or omission on account of which the sentence was enforced in the transferring State and shall not be detained for those acts or omission except in accordance with this Agreement; and

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Union of India - Subsection

Section 6(6)(d) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons