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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in The Registration Of Foreigners Rules, 1992

(g)"Registration Officer" means a Registration Officer appointed by the Central Government under rule 3 and includes an authority authorised in writing by a Registration Officer with the approval of the Central Government to perform the duties of the Registration Officer on his behalf;