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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Immigration and Foreigners Act, 2025

(1)It shall be the duty of the keeper of accommodation to submit to the Registration Officer such information in respect of foreigners accommodated in such accommodation and in such manner as may be prescribed:Provided that subject to provisions of sub-section (3), provisions of this sub-section shall not be applicable to residential premises of non-commercial nature.