Section 6(3)(b) in The Registration Of Foreigners Rules, 1992

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in The Registration Of Foreigners Rules, 1992

(b)if he has no residence, the place at which, at the time of making his registration report he is for the time being living or at which he first intends to live after his arrival in India:

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Union of India - Subsection

Section 6(3)(b) in The Registration Of Foreigners Rules, 1992