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[Cites 0, Cited by 3] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Auroville Foundation Act, 1988

(2)The Secretary to the Governing board shall maintain the register of residents in such manner as may be prescribed and all the persons who are residents of Auroville and who are of the age of eighteen years and above are entitled to have their names entered in the register on an application made to the Secretary in such form as may be prescribed.