Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act] Union of India - Subsection Section 3(1)(e) in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons (e)at the time of receipt of the request for transfer, the sentenced person still has at least one year of the sentence to serve;