Section 21 in The Registration Of Foreigners Rules, 1992
21.
/946Whereas the draft of the Registration of Foreigners Rules, 1990 in supersession of the Registration of Foreigners Rules, 1939 were published, as required by section 3 of the Registration of Foreigners Act, 1939 (16 of 1939) in the Gazette of India, Extraordinary, Part II, section 3, sub-section (1), dated 15th January, 1991 under the Notification of the Government of India in the Ministry of Home Affairs No. G.S.R. 37(E), dated 15th January, 1991, inviting objections and suggestions from all persons likely to be affected thereby, within a period of 45 days from the date of publication of that notification in the Official Gazette.And, whereas the copies of the said Official Gazette were made available to the public on the 15th January, 1991;And, whereas no objections and suggestions on the said draft have been received, from the persons likely to be affected thereby by the Central Government;Now, therefore, in exercise of the powers conferred by section 3 of the said Act [and in supersession of the Registration of Foreigners Rules, 1939, except as respects things done or omitted to be done before such supersession,] [ Inserted by G.S.R. 55(E), dated 29.1.1999 (w.e.f. 29.1.1999).] the Central Government hereby makes the following rules [* * *] [ The words " further to amend the Registration of Foreigners Rules, 1939" omitted by G.S.R. 55(E), dated 29.1.1999 (w.e.f. 1999).], namely:-
