Section 3(1)(c) in The Illegal Migrants (Determination By Tribunals) Act, 1983

[Cites 0, Cited by 3] [Section 3(1)] [Section 3] [Entire Act]

(c)"illegal migrant" means a person in respect of whom each of the following conditions is satisfied, namely:--

(i)he has entered into India on or after the 25th day of March, 1971,

(ii)he is a foreigner,

(iii)he has entered into India without being in possession of a valid passport or other travel document or any other lawful authority in that behalf;

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