Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 249] [Entire Act] Union of India - Section Section 2 in The Foreigners Act, 1946 2. ***. Definitions.—In this Act—[(a) “foreigner” means a person who is not a citizen of India;]* * * * *(b)“prescribed” means prescribed by orders made under this Act;(c)“specified” means specified by direction of a prescribed authority.
