Foreigners Law (Application And Amendment) Act, 1962
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FOREIGNERS LAW (APPLICATION AND AMENDMENT) ACT, 1962 42 of 1962 [24th November, 1962] CONTENTS 1. Short title 2 . Application of Act 16 of ,1939 and Act 31 of 1946 to certain persons 3. Amendment incorporated in the Foreigners Act, 1946 4. Repeal and Saving FOREIGNERS LAW (APPLICATION AND AMENDMENT) ACT, 1962 42 of 1962 [24th November, 1962] An Act to apply Registration of Foreigners Act, 1939 and Foreigners Act, 1946 to certain persons to whom they do not at present apply and further to amend Foreigners Act,1946. Be it enacted by Parliament in the Thirteenth Year of the Republic of India as follows: 1. Short title :- This Act may be called The Foreigners Law (Application and Amendment) Act, 1962. 2. Application of Act 16 of ,1939 and Act 31 of 1946 to certain persons :- Not- withstanding anything contained in any other law for the time being in force, the pro- visions of Registration of Foreigners Act, 1939 and Foreigners Act, 1946 , and of the rules and orders made thereunder shall apply to and in relation to any person who, or either of whose parents, or any of whose grand-parents was at any time a citizen or subject of any country at war with, or committing external aggression against India or of any other country assisting the country at war with, or committing such aggression against India, as they apply to and in relation to foreigners as defined for the purposes of those Acts. 3. Amendment incorporated in the Foreigners Act, 1946 :- 4. Repeal and Saving :- ( 1 ) The Foreigners Law (Application and Amendment) Ordinance, 1962, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the said ordinance shall be deemed to have been done or taken under this Act, as if this Act had commenced on the 26th October, 1962.
Act Metadata
- Title: Foreigners Law (Application And Amendment) Act, 1962
- Type: C
- Subtype: Central
- Act ID: 10475
- Digitised on: 13 Aug 2025