Section 7(2)(f) in The Immigration and Foreigners Act, 2025

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Union of India - Subsection

Section 7(2)(f) in The Immigration and Foreigners Act, 2025

(f)shall comply with such conditions as may be specified—

(i)requiring him to present himself for examination, for such information in such manner, at such time, as may be required;

(ii)requiring him to reside in a particular place;

(iii)imposing any restrictions on his movements;

(iv)requiring him to furnish such proof of his identity and to report such particulars to such authority in such manner and at such time and place as may be specified;

(v)requiring him to allow his photograph and biometric information, as may be specified, to be taken and to furnish specimens of his handwriting and signature to such authority and at such time and place as may be specified;

(vi)requiring him to submit himself to such medical examination by such authority and at such time and place as may be specified;

(vii)prohibiting him from association with persons of a specified description;

(viii)prohibiting him from engaging in activities of a specified description;

(ix)prohibiting him from using or possessing specified articles;

(x)regulating his conduct in any such particular as may be specified.

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Union of India - Subsection

Section 7(2)(f) in The Immigration and Foreigners Act, 2025