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Union of India - Section

Section 9 in Agreement on Transfer of Sentenced Persons Between The Government of The Republic of India And The Government of The United Arab Emirates

9. Effect of Completion of Sentence for the Sentencing State

When the Administering State notifies the Sentencing State under paragraph 1 (a) of Article 12 of this Agreement that the sentence has been completed, such notification shall have the effect of discharging that sentence in the Sentencing State.Article 10