Section 8 in Agreement on Transfer of Sentenced Persons Between The Government of The Republic of India And The Government of The United Arab Emirates
8. Continued Enforcement of Sentence
(1)The Administering State shall be bound by the legal nature and duration of the sentence as determined by the Sentencing State.(2)if, however, the sentence is by its nature or duration or both incompatible with the law of the Administering State, or its law so requires, that State may, by court or administrative order, adapt the sentence to a punishment or measure prescribed by its own law As to its nature and duration the punishment or measure shall, as far as possible, correspond with that imposed by the judgment of the Sentencing State it shalt however not aggravate, by its nature or duration, the sentence imposed in the Sentencing State.Article 9
