Section 3 in Agreement Between the Republic of India and Bosnia and Herzegovina on the Transfer of Sentenced Persons
3. Central Authorities.
(1)Authorities in charge for decision making and the implementation of this Agreement for the Contracting States are:- For the Republic of India: Ministry of Home Affairs.- For the Bosnia and Herzegovina: Ministry of Justice of Bosnia and Herzegovina(2)In case either Contracting State changes its competent authorities, it shall notify the other State of the same through official channels.Article 4
