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Union of India - Section

Section 19 in Agreement Between the Republic of India and Bosnia and Herzegovina on the Transfer of Sentenced Persons

19. Final Provisions.

(1)This Agreement shall be subject to ratification and shall enter into force on the date on which instruments of ratification are exchanged.
(2)The Agreement shall continue to remain in force until six months from the date upon which either Contracting State gives written notice to the other Contracting State of its intention to terminate it.
(3)Notwithstanding any termination, this Agreement shall continue to apply to the enforcement of sentences of sentenced persons who have been transferred under this Agreement before the date on which such termination takes effect.In witness whereof the undersigned, being duly authorized thereto by their respective authorities, have signed this Agreement.Done in duplicate at Sarejevo on the 13th day of December 2012, in Hindi, English and official languages of Bosnia and Herzegovina (Bosnian, Croatian and Serbian), all texts being equally authentic. In case of differences in interpretation, the English text shall prevail.
For the Republic of India For Bosnia and Herzegovina
Sd/- Sd/-
(Gauri Shankar Gupta) (Barisa Colak)
Ambassador of India Minister of Justice