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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(i) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

(i)as far as possible, any other information which the receiving State may specify as required, to enable it to consider the possibility of transfer and to enable it to inform the sentenced person of the full consequences of transfer for him or her under its law.