Section 28(2)(c) in The Illegal Migrants (Determination By Tribunals) Act, 1983

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(c) in The Illegal Migrants (Determination By Tribunals) Act, 1983

(c)the form and the manner in which an appeal to the Appellate Tribunal may be preferred and the fee which shall accompany such appeal, as required by sub-section (8) of section 15;

(ca)[ the manner of arrest and detention under the proviso to section 21A;] [ Inserted by Act 24 of 1988, Section 16. ]

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Union of India - Subsection

Section 28(2)(c) in The Illegal Migrants (Determination By Tribunals) Act, 1983