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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2) in Agreement for the Surrender of Fugitive Offenders between the Government of the Republic of India and the Government of Hongkong

(2)where surrender of a fugitive offender is requested the purpose of carrying out a sentence, a further requirement shall be that in the case of a period of imprisonment or detention at least six month remain to be served.