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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

(4)Notwithstanding any termination, this Agreement shall continue to apply to the enforcement of sentences of sentenced persons transferred under this Agreement before the date on which such termination takes effect.In witness whereof the undersigned, being duly authorized by their respective Governments have signed this Agreement.Done in duplicate at Canberra, this 18th day of November, two thousand and fourteen, in English and Hindi, each texts being equally authentic. In case of differences in interpretation the English text shall prevail.
For the Government of For the Government of
The Republic of India Australia
Sd/- Sd/-
(Biren Nanda)High Commissioner (Michael Keenam)Minister for Justices