Legal Document View

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
[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(a) in The Illegal Migrants (Determination By Tribunals) Act, 1983

(a)the form and the manner in which an application may be made and the fee which shall accompany such application, as required by sub-section (3) of section 8;
(aa)[ the form and the manner in which an application, and the form in which a declaration, may be made under sub-section (2) of section 8A;] [Inserted by Act 24 of 1988, Section 16. ]