Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3A] [Entire Act] Union of India - Subsection Section 3A(11) in The Foreigners (Tribunals) Order, 1964 (11)The District Magistrate may depute an officer as authorised representative to act on his behalf in any proceeding before the Tribunal.
