Section 8 in Agreement Between the Republic of India and Bosnia and Herzegovina on the Transfer of Sentenced Persons
8. Effect of transfer for the receiving State.
(1)The competent authorities of the receiving State shall continue the enforcement of the sentence through a court or administrative order, as may be required under its national law, under the conditions set out in Article 9 of this Agreement.(2)Subject to the provisions of Article 11 of this Agreement, the enforcement of the sentence shall be governed by the law of the receiving State and that State alone shall be competent to take all appropriate decisions.Article 9
