Section 6(2)(b) in The Repatriation Of Prisoners Act, 2003

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Union of India - Subsection

Section 6(2)(b) in The Repatriation Of Prisoners Act, 2003

(b)a copy of the relevant law of the contracting State constituting the act or omission as the offence, on account of which the sentence has been passed in India, as if such act or omission was an offence under the law of that State;

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Union of India - Subsection

Section 6(2)(b) in The Repatriation Of Prisoners Act, 2003