Section 10 in Agreement on Transfer of Sentenced Persons Between The Government of The Republic of India And The Government of The United Arab Emirates
10. Pardon, Amnesty or Commutation and Review of Judgment
(1)The Sentencing State alone shall decide on any application for the review of the Judgment(2)Either of the Contracting States may grant pardon, amnesty or commutation of the sentence in accordance with its Constitution or other laws and with the consent of the Sentencing State.Article 11
