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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(a) in The Illegal Migrants (Determination By Tribunals) Act, 1983

(a)the person named in the application is not an illegal migrant or that the application is frivolous or vexatious, or has not been made in good faith, the Tribunal shall, after giving the applicant an opportunity to be heard, reject the application;