Section 2(1) in Agreement Between the Republic of India and Republic of Kazakhstan on Transfer of Sentenced Persons
(1)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 so as to serve the sentence imposed. To that end, he/she may express to the Transferring State or the Receiving State his/her willingness to be transferred under this Agreement.
