This Act may be called the Foreigners Law (Application and Amendment) Act, 1962.
Notwithstanding anything contained in any other law for the time being in force, the provisions of the Registration of Foreigners Act, 1939, and the 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.
[Amendment of Act of 31 of 1946.—Section 3 rep. by Repealing and Amending Act 56 of 1974, s. 2 and the First Schedule, (w.e.f. 20-12-1974).
(1) The Foreigners Law (Application and Amendment) Ordinance, 1962 (5 of 1962), is hereby repealed.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 and commenced on the 26th October, 1962.