Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 16 in The General Rules (Criminal), 1977 16. Processes for execution in foreign countries. - No legal process of any kind shall be sent for execution in a foreign country, whether within or without the Commonwealth except through the High Court and the Ministry of External Affairs, Government of India.
