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Union of India - Act

The Foreigners Law (Application and Amendment) Act, 1962

UNION OF INDIA
India

The Foreigners Law (Application and Amendment) Act, 1962

Act 42 of 1962

  • Published in Gazette of India on 24 November 1962
  • Not commenced
  • [This is the version of this document from 24 November 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to apply the Registration of Foreigners Act, 1939 and the Foreigners Act, 1946 to certain persons to whom they do not at present apply and further to amend the Foreigners Act, 1946.BE it enacted by Parliament in the Thirteenth Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Foreigners Law (Application and Amendment) Act, 1962.

2. Application of Act 16 of 1939 and Act 31 of 1946 to certain persons.-

Notwithstanding anything contained in any other law for the time being in force, the provisions of the Registration of Foreigners Act, 1939, and the Foreigners Act, 1946, and of the rules and orders made thereunder shall apply to and in relation to any person who, or either of whose parents, or any of whose grand-parents was at any time a citizen or subject of any country at war with, or committing external aggression against, India or of any other country assisting the country at war with, or committing such aggression against, India, as they apply to and in relation to foreigners as defined for the purposes of those Acts.

3. [Amendment of Act of 31 of 1946.]-

Section 3 rep. by Repealing and Amending Act 56 of 1974, s. 2 and the First Schedule, (w.e.f. 20-12-1974).

4. Repeal and saving.-

(1)The Foreigners Law (Application and Amendment) Ordinance, 1962 (5 of 1962), is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act and commenced on the 26th October, 1962.