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Union of India - Section

Section 16 in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

16. Settlement of Disputes.

(1)The Competent Authorities shall endeavor to mutually resolve any dispute arising out of the interpretation, application or implementation of this Agreement.
(2)If the Competent Authorities are unable to resolve the dispute mutually, it shall be resolved through diplomatic channels.Article 17