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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Repatriation Of Prisoners Act, 2003

(1)On receipt of the application under section 4, the Central Government shall direct the officer-in-charge of the prison, where the prisoner is confined, to furnish such information which in the opinion of that Government is relevant for the purpose of transfer.