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Close To 20,000 People Declared Foreigners in Assam, Says Govt, Now Looks At Deportation - (03 Jan 2018)

In 2011, the Gauhati High Court ordered the ‘D’ voters to be transferred to Foreigners Tribunals set up under Foreigners Tribunal Order 1964 and be kept in detention camps.

Tags : COURT   HIGH COURT  

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