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Union of India - Section

Section 10 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons

10. Pardon, Amnesty or Commutation and Review of Judgment.

(1)The transferring State alone shall decide on any application for review of the judgment.
(2)Only the transferring State may grant pardon, amnesty or commutation of the sentence in accordance with its Constitution or other laws.Article 11