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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(d) in The Registration Of Foreigners Rules, 1992

(d)in any case to which the first proviso to sub-rule (3) of rule 6 applies, if either he or the Indian citizen whose address is deemed to be his registered address applies to the Registration Officer to be absolved from or fails at any time to discharge the obligations laid down upon them by sub-rule (4) of that rule: