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Union of India - Section

Section 11 in Agreement Between the Republic of India and Bosnia and Herzegovina on the Transfer of Sentenced Persons

11. Review of Judgement and Pardon, amnesty or commutation.

(1)The transferring 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.Article 12