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Gauhati HC: Foreigners Tribunal Cannot Suo Moto Assume Jurisdiction to Give Opinion - (22 Jul 2021)

CIVIL

Gauhati High Court has ruled that the Foreigners Tribunal cannot suo moto assume the jurisdiction to give an opinion which is not sought while answering reference made to it regarding entry of a person, suspected to be a foreigner, into Assam.

Tags : GAUHATI HIGH COURT   SUO MOTO ASSUMPTION OF JURISDICTION  

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