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Gauhati HC Sets Aside Foreigners Tribunal Order Declaring Son of Indian Citizens as Foreigner - (26 Feb 2020)

CIVIL

Gauhati High Court has set aside the order of a Foreigners Tribunal for declaring a person as a foreigner, despite his parents being declared as Indian Citizens by other orders, holding the opinion of the Tribunal to be "unsustainable in law".

Tags : GAUHATI HIGH COURT   FOREIGNERS TRIBUNAL  

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