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The Repatriation of Prisoners Act, 2003 4. Application for transfer by a prisoner.- Any prisoner who is a citizen of a contracting State may make an application to the Central Government for transfer of his custody from India to that contracting State: that if a prisoner is not able to make an application himself because of his ill health, mental condition, old age of being a minor, then, the application may be made by any other person entitled to act on his behalf.    |
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