Section 1 in Agreement Between the Government of the Republic of India and the Government of the State of Kuwait on 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 imposed on him. To that end, he may express to the Transferring State or the Administering State his willingness to be transferred under this Agreement.
