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FOREIGNERS LAW (APPLICATION AND AMENDMENT) ACT, 1962
42 of 1962
24th November, 1962
An Act to apply the Registration of Foreigners Act, 1939andthe Foreigners Act, 1946to 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:
SECTION 01: SHORT TITLE
This Act may be called The Foreigners Law (Application and Amendment) Act, 1962.
SECTION 02: 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 pro- visions of the Registration of Foreigners Act, 1939-andthe 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.
SECTION 03: AMENDMENT INCORPORATED IN THE FOREIGNERS ACT, 1946
SECTION 04: REPEAL AND SAVING
(1) The Foreigners Law (Application and Amendment) Ordinance, 1962, is hereby repealed.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 had commenced on the 26th October, 1962.
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