Section 20 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
20. The Parties shall consider, as may be necessary, the possibility of concluding bilateral Of multilateral agreements or arrangements that would serve the purposes of, give practical effect to, or enhance the prOVisions of this article.
Article 8Transfer of proceedingsThe Parties shall give consideration to the possibility of transferring to one another proceedings for Criminal prosecution of offences established In accordance With article 3, paragraph 1, in cases where Such transfer is considered to be in the interests of a proper administration of justiceArticle 9Other forms of co-operation and training
