Section 2(1) in Agreement Between the Republic of India and Bosnia and Herzegovina on the Transfer of Sentenced Persons
(1): A person sentenced in the territory of one Contracting State may be transferred to the territory of the other Contracting State in accordance with the provisions of this Agreement in order to serve the sentence or remainder of the sentence imposed on him. To that end, he may express to the transferring State or the receiving State his willingness to be transferred under this Agreement.
