Section 11 in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons
11. Pardon, Amnesty or Commutation
(1)Either of the Contracting States may grant pardon, amnesty or commutation of the sentence in accordance with its domestic law, giving immediate communication thereof to the other State.(2)The Receiving State, after being informed of one of the above measures of clemency, shall immediately enforce it in compliance with its own laws.Article 12
