Repatriation of Prisoners Act, 2003
बंदी संप्रत्यावर्तन अधिनियम, 2003
An Act to provide for the transfer of certain prisoners from India to country or place outside India and reception in India of certain prisoners from country or place outside India.
- Act number
- Act 49 of 2003
- Year
- 2003
- Enacted on
- 28-09-2003
- In force from
- 01-01-2004
- Jurisdiction
- Central Act (India)
- Subjects
- Criminal Law, Foreign Affairs
Read the full text of Repatriation of Prisoners Act, 2003 section by section on LawLens.
Official source: India Code