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Union of India - Section

Section 1622 in Immigration (Carriers' Liability) Order, 2007

1622.

G.S.R. 72(E), dated Sth February, 2007.- In exercise of the powers conferred by Section 3-A of the Immigration (Carrier's Liability) Act, 2000 (52 of 2000) the Central Government hereby makes the following order, namely: