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Union of India - Section

Section 11 in The Repatriation Of Prisoners Act, 2003

11. Power of Court and Central Government shall not be affected

.The transfer of a prisoner from India to a contracting State shall not affect the power of the Court which passed the judgment to review its judgment and power of the Central Government or State Government to suspend, remit or commute the sentence in accordance with any law for the time being in force.