Section 3(2)(e) in The Foreigners Act, 1946

[Cites 0, Cited by 73] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(e) in The Foreigners Act, 1946

(e)shall comply with such conditions as may be prescribed or specified—

(i)requiring him to reside in a particular place;

(ii)imposing any restrictions on his movements;

(iii)requiring him to furnish such proof of his identity and to report such particulars to such authority in such manner and at such time and place as may be prescribed or specified;

(iv)requiring him to allow his photograph and finger impressions to be taken and to furnish specimens of his handwriting and signature to such authority and at such time and place as may be prescribed or specified;

(v)requiring him to submit himself to such medical examination by such authority and at such time and place as may be prescribed or specified;

(vi)prohibiting him from association with persons of a prescribed or specified description;

(vii)prohibiting him from engaging in activities of a prescribed or specified description;

(viii)prohibiting him from using or possessing prescribed or specified articles;

(ix)otherwise regulating his conduct in any such particular as may be prescribed or specified;

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Union of India - Subsection

Section 3(2)(e) in The Foreigners Act, 1946