Section 1 in Agreement between the Government of the Republic of India and the Government of the Republic of France on the Transfer of Sentenced Person
1. A person sentenced in the territory of one Contracting State may be transferred to the territory of the other Contracting State in accordance with the provisions of this Agreement in order to serve the sentence imposed on him or her. To that end, the sentenced person may express to the transferring State or the receiving State his or her willingness to be transferred under this Agreement.
