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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

International Treaty - Subsection

Section 6(4)(b) in Agreement Between the Government of the Republic of India and the Government of the Republic of Italy on the Transfer of Sentenced Persons

(b)a copy of the relevant law of the Receiving State which provides that the acts or omissions on account of which the sentence has been imposed in the Transferring State constitute a criminal offence according to the law of the Receiving State, or would constitute a criminal offence if committed on its territory;