Section 3(1)(e) in The Registration Of Foreigners Act, 1939

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Union of India - Subsection

Section 3(1)(e) in The Registration Of Foreigners Act, 1939

(e)for requiring any person having the management of any hotel, boarding-house, sarai or any other premises of like nature to report the name of any foreigner residing therein or whatever duration, to a prescribed authority within such time and in such manner and with such particulars as may be prescribed;

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Union of India - Subsection

Section 3(1)(e) in The Registration Of Foreigners Act, 1939