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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3)(b) in Agreement Between the Republic of India and Federal Republic of Brazil 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 passed in the transferring State, as if such acts or omissions were an offense under the law of the receiving State, or would constitute an offence if committed on its territory;