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[Cites 0, Cited by 0] [Section 3] [Entire Act]

International Treaty - Subsection

Section 3(b) in Agreement between the Government of the Republic of India and the Government of the Republic of France on the Transfer of Sentenced Person

(b)a copy of the relevant law of the receiving state establishing that the acts or omissions for which the sentenced person was sentenced in the transferring state are punishable as a criminal offence in the receiving state, or would constitute a criminal offence if committed on its territory.