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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Agreement Between the Republic of India and Federal Republic of Brazil on the Transfer of Sentenced Persons

(2)For the purpose of paragraph 1 of this Article, the Central Authority shall be, in relation to the Republic of India, the Ministry of Home Affairs; and in relation to the Federative Republic of Brazil, the Ministry of Justice.