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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(j) in The Registration Of Foreigners Rules, 1992

(j)"tourist" means a foreigner having no residence or occupation in India whose stay in India does not ordinarily exceed six months, who has no other object in visiting India than recreation, sight-seeing or attending, in a representative capacity, meetings convened by the Government of India or International bodies or any other meeting or conference cleared by the Government of India;