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[Cites 0, Cited by 4] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Foreigners Act, 1946

(3)The keeper of every such premises shall maintain a record of the information furnished by him under sub-section (1) and of the information obtained by him under sub-section (2) and such record shall be maintained in such manner and preserved for such period as may be prescribed, and shall at all times be open to inspection by any police officer or by a person authorised in this behalf by the District Magistrate.