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[Cites 0, Cited by 77] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(c) in The Foreigners Act, 1946

(c)shall not remain in [India] or in any prescribed areas therein; [(cc) shall, if he has been required by order under this section not to remain in India, meet from any resources at his disposal the cost of his removal from India and of his maintenance therein pending such removal;]