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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons

(3)The advance notice as mentioned in 14(2) above, for transit of sentenced persons will not be necessary, in case of an unforeseen landing in the territory of the transit State, except in the case of military aircraft.