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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5)(h) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

(h)any correctional facility, medical or social reports on the sentenced person and, if applicable, information about the sentenced person's medical treatment in the transferring States any recommendation for further treatment in the receiving State; and