Section 2(2) in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
(2)A person sentenced in the territory of one Contracting State may be transferred to the territory of the other Contracting State in accordance with the provisions of this Agreement in order to serve the sentence imposed on him and to that end, may express to the transferring State or to the receiving State his or her wish to be transferred under the terms of this Agreement;
