Section 21 in Agreement Between The Government of India and The Government of The Federal Republic of Somalia On The Transfer of Sentenced Persons
21. Final Provisions.
- 1. This Agreement shall be subject to ratification. Each Contracting State shall notify the other as soon as possible, in writing, through diplomatic channels, upon the completion of its legal procedures required for the entry into force of this Agreement. The Agreement shall come into force on the first day of the second month of the date of the last notification.
