Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 4 docs
Additional District Magistrate, ... vs S. S. Shukla Etc. Etc on 28 April, 1976
Giani Bakshish Singh vs Govt. Of India & Ors on 18 September, 1973
Giani Bakshish Singh vs Government Of India And Ors. on 18 September, 1973
N.Saravanapavan vs The Chief Immigration Officer on 12 July, 2012
Union Of India (Uoi) And Anr. vs Indian Youth Centres Trust And ... on 27 August, 2003

Loading...
User Queries
[Section 3(1)] [Section 3] [Complete Act]
Central Government Act
Section 3(1)(b) in The National Security Act, 1980
(b) if satisfied with respect to any foreigner that with a view to regulating his continued presence in India or with a view to making arrangements for his expulsion from India, it is necessary so to do, make an order directing that such person be detained.