Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Foreigners Act, 1946

(2)A decision as to nationality given under sub-section (1) shall be final and shall not be called in question in any Court:Provided that the Central Government, either of its own motion or on an application by the foreigner concerned, may revise any such decision.