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Union of India - Section

Section 10 in The Immigration and Foreigners Act, 2025

10. Obligation of hospital, nursing home or any other medical institution.

Every hospital, nursing home or any other such medical institution providing medical, lodging or sleeping facility in their premises shall furnish information in respect of any foreigner taking indoor medical treatment or their attendant for whom such lodging or sleeping facility has been provided to the Registration Officer in such manner as may be prescribed.