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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Foreigners Act, 1946

(3)In relation to any foreigner who, not having been in [India] on the date on which this Act came into force, thereafter enters [India], sub-sections (1) and (2) shall have effect as if for any reference in those sub-sections to the date on which this Act came into force there were substituted a reference to the date on which he first enters [India] thereafter.