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Union of India - Section

Section 4 in The Immigration and Foreigners Act, 2025

4. Immigration posts for entry or exit.

(1)The Central Government may notify the designated immigration posts for entry into or exit from India at such places as may be specified.
(2)A designated immigration post for entry into or exit from India shall be manned by an Immigration Officer or such other officers as may be specified by the Bureau of Immigration constituted under section 5.