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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons

(2)A Sentenced person who has been transferred under the provisions of this Agreement shall not be arrested or put on trial or sentenced by the receiving State for the same offence for which he has already been sentenced in the transferring State.