Section 6A(1)(b) in The Citizenship Act, 1955

[Cites 0, Cited by 0] [Section 6A(1)] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(1)(b) in The Citizenship Act, 1955

(b)detected to be a foreigner means detected to be a foreigner in accordance with the provisions of the Foreigners Act, 1946 (31 of 1946), and the Foreigners (Tribunals) Order, 1964

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Union of India - Subsection

Section 6A(1)(b) in The Citizenship Act, 1955