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Union of India - Section

Section 6 in The Exchange Of Prisoners Act, 1948

6. Lawfulness of custody and retaking upon escape. - It shall be lawful for any officer of Pakistan to whom the custody of a prisoner is delivered under the provisions of section 4 to receive and hold in custody such prisoner and to convey him out of India, and if the prisoner escapes from such custody within India he may be retaken as a person accused of an offence may be retaken upon an escape.