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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(f) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

(f)the first possible date on which the sentenced person became or will become eligible for release or is to be considered for release, and any condition or supervision the sentenced person is subject to or will be subject to on release, if applicable;