Report No. 175
7-K. Facilitation Centres and Detention of Foreigners
(1) The Central Government shall establish or notify any place or centre as a facilitation centre for the purposes of this Act.
(2) Persons liable for detention under sub-sections (1) to (3) of section 7J may be detained, if so ordered by the Immigration Officer in facilitation centres or in such other places as the Central Government may, by order, direct.
(3) Where a person is detained under sub-section (1) of this section, an Immigration Officer, or any other person authorized by the Central Government, may take all such steps as may reasonably be necessary for photographing, measuring or otherwise identifying him.
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