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SC Stays Deportation of Woman Declared as Illegal Migrant, Notes Family Members Are Included in NRC - (26 Sep 2022)

CIVIL

Supreme Court while staying deportation of woman declared as illegal migrant, has issued notice in petition impugning order of Guwahati High Court which had affirmed order of Foreigners Tribunal declaring her to be a foreigner despite her entire family, except her being included in NRC in 2019.

Tags : SUPREME COURT   DEPORTATION   ILLEGAL MIGRANT  

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