Section 13(4)(c) in The Repatriation Of Prisoners Act, 2003

[Cites 0, Cited by 1] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(c) in The Repatriation Of Prisoners Act, 2003

(c)the nature and duration of imprisonment of the prisoner in accordance with the terms and conditions referred to in sub-section (1) of section 12 and the imprisonment of such prisoner in India in such manner as may be contained in the warrant; and

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Union of India - Subsection

Section 13(4)(c) in The Repatriation Of Prisoners Act, 2003