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[Cites 0, Cited by 2] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(a) in THE FOREIGNERS (AMENDMENT) ACT, 2004

(a)enters into any area in India, which is restricted for his entry under any order made under this Act, or any direction given in pursuance thereof, without obtaining a permit from the authority, notified by the Central Government in the Official Gazette, for this purpose or remains in such area beyond the period specified in such permit for his stay; or