Section 1 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
1. Definitions.
For the purpose of this Agreement:(a)"Judgment" means a decision or order of a court or tribunal imposing a sentence;(b)"Receiving State" means a State to which the sentenced person may be, or has been, transferred in order to serve his sentence;(c)"Sentence" means any punishment or measure involving deprivation of liberty ordered by a court or tribunal for a determinate period of time, in the exercise of its criminal jurisdiction;(d)"Sentenced person" means a person who is serving a definitive and enforceable sentence in the transferring State under a judgment passed by a criminal court in the Contracting States;(e)"Transferring State" means the State in which the sentence was imposed on the person who may be, or has been transferred.Article 2
