Section 11 in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons
11. Termination of Enforcement of Sentence.
(1)The receiving State shall terminate enforcement of the sentence as soon as it is informed by the transferring State of any decision or measure as a result of which the sentence ceases to be enforceable.(2)On being notified of any change in the sentence, the receiving State shall immediately adopt the necessary measures to put them into effect.Article 12
