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Gauhati High Court: No Authority to Transfer Proceedings Pending Before Foreigners' Tribunal - (11 Jun 2019)

CIVIL

Gauhati High Court has noted that a proceeding before one Foreigners' Tribunal cannot be transferred to another Foreigners' Tribunal in exercise of powers under Article 226 of the Constitution of India, 1950.

Tags : GAUHATI HIGH COURT   FOREIGNERS' TRIBUNAL  

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