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 4] [Entire Act] International Treaty - Subsection Section 4(b) in Treaty on Extradition Between the Republic of India and the Republic of Belarus (b)by a statement that the person is not entitled to question the conviction or sentence and showing how much of the sentence has not been carried out.
