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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in The Maharashtra Refugees Act, 1948

(2)Nothing in sub-section (1) shall apply where the change of address recorded in the certificate of registration is due to a temporary absence not intended to exceed [three months] [These words were substituted for the words 'thirty days' by Bombay 66 of 1948, Section 4.] in duration.