7. Transfer of records relating to transferable prisoners. - Where a prisoner is or is to be transferred to Pakistan under the provisions of this Act, the State Government may requisition the record of any proceedings, including judicial proceedings, relating to that prisoner from any Court or office, and may direct that such record shall be sent to the Government of Pakistan or the Government of any [Province] [The words "Province" stands unmodified, see A.L.O., 1950.] in Pakistan.
