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Union of India - Section

Section 19 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons

19. Final Provisions.

(1)This Agreement shall be subject to ratification and shall enter into force thirty days after the date on which instruments of ratification are exchanged.
(2)The Agreement shall remain in force for an indefinite period. It may, however, be terminated by either of the Contracting State by giving a written notice of termination. The termination shall take effect six months after the date of such notice.
(3)Notwithstanding any termination, this Agreement shall continue to apply to the enforcement of sentences of sentenced persons who have been transferred under this Agreement before the date on which such termination takes effect.In witness whereof the undersigned, being duly authorized thereto by their respective Governments, have signed this Agreement.Done in duplicate at Brasilia on this 15th day of October of the two thousand and thirteen in the Hindi, Portuguese andEnglish languages, all texts being equally authentic.
For the Republic of India For the Federative Republic of Brazil