Section 4(2) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), nothing in the proviso to section 2 of the Immigrants (Expulsion from Assam) Act, 1950 (10 of 1950.) shall apply to or in relation to an illegal migrant as defined in clause (c) of sub-section (1) of section 3.
