Section 17 in United Nations Convention Against Illicit Traffic In Narcotic Drugs And Psychotropic Substance, 1988
17. Mutual legal assistance may be postponed by the requested Party on the ground that it interferes With an ongoing investigation,, prosecution or proceeding In such a case, the requested Party shall consult with the requesting Party to determine if the assistance can still be given subject to such terms and conditions as the requested Party deems necessary.
