The Foreigners Act, 1946

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Section 17, [Repealed.] (sections)
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Section 10, [Repealed.]. (sections)
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Section 16, Application of other laws not barred. (sections)
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Section 13, Attempts, etc., to contravene the provisions of this Act, etc. (sections)
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Section 9, Burden of proof. (sections)
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Section 5, Change of name. (sections)
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Section 2, Definitions (sections)
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Section 8, Determination of nationality (sections)
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Section 7, Obligation of hotel keepers and others to furnish particulars (sections)
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Section 6, Obligations of masters of vessels, etc. (sections)
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Section 14C, Penalty for abetment. (sections)
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Section 14, Penalty for contravention of provisions of the Act, etc. (sections)
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Section 14A, Penalty for entry in restricted areas, etc. (sections)
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Section 14B, Penalty for using forged passport. (sections)
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Section 4, Persons on parole. (sections)
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Section 7A, Power to control places frequented by foreigners. (sections)
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Section 12, Power to delegate authority. (sections)
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Section 3A, Power to exempt citizens of Commonwealth Countries and other persons from application of Actin certain cases. (sections)
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Section 11, Power to give effect to orders, directions, etc. (sections)
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Section 3, Power to make orders. (sections)
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