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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in Agreement Between the Government of the Republic of India and the Government of Australia Concerning Transfer of Sentenced Persons

(3)The Agreement shall remain in force for an indefinite period. It may, however, be terminated by either of the Contracting States by giving a written notice of termination through diplomatic channels. The termination shall take effect after six months of the date of such notice.