Section 10 — Transfer of record.

The Repatriation of Prisoners Act, 2003
Where a prisoner is or is to be transferred to a contracting State under the provisions of this Act, the Central Government may requisition the records of any proceeding, including judicial proceedings relating to that prisoner from any court or office, and may direct that such records shall be sent to the Government of the contracting State.

Official Hindi (PDF) ↗

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