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[Cites 0, Cited by 0] [Section 105B] [Entire Act]

Union of India - Subsection

Section 105B(5) in The Code of Criminal Procedure, 1973

(5)Where the person transferred to India pursuant to sub-section (1) or sub-section (2) is a prisoner in a contradicting State, the Court in India shall ensure that the conditions subject to which the prisoner is transferred to India are complied with and such prisoner shall be kept in such custody subject to such conditions as the Central Government may direct in writing.