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13. Reference and application to be disposed of within six months.-

Every reference made to a Tribunal under4[section 8 or section 8A or application made to a Tribunal under section 8] shall be inquired into as expeditiously as possible and every endeavour shall be made to conclude such inquiry within a period of six months from the date of the service, on the person concerned, of a copy of such reference or application.



Illegal Migrants (Determination by Tribunals) Act, 1983 Back




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