Report No. 175
7-S. Deportation of illegal entrants
Where a Removal Order has been passed by an Immigration Officer or where no appeal has been led before the Immigration Tribunal against the Removal Order passed by the Immigration Officer within the time specified in section 7-0, or where the appeal has been led but has been dismissed, the Immigration Officer shall, deport the person in accordance with the order of removal or the appellate order, as the case may be.
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