Section 3(1)(f) in The Registration Of Foreigners Act, 1939

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Union of India - Subsection

Section 3(1)(f) in The Registration Of Foreigners Act, 1939

(f)for requiring any person having the management or control of any vessel or aircraft to furnish to a prescribed authority such information as may be prescribed regarding any foreigner entering, or intending to depart from, India, in such vessel or aircraft, and to furnish to such authority such assistance as may be necessary or prescribed for giving effect to this Act;

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Union of India - Subsection

Section 3(1)(f) in The Registration Of Foreigners Act, 1939