Registration of Foreigners (Extension to Pondicherry) Rules, 1963
In exercise of the powers conferred by Section 3 of the Registration of Foreigners Act, 1939 (16 of 1939) read with the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 1557, dated the 24th November, 1962, the Central Government hereby makes the following rules, the same having been previously published as required by said section:
Section 1.
1. These rules may be called the Registration of Foreigners' (Extension to Pondicherry) Rules, 1963.
Section 2.
2. All rules made under Section 3 of the Registration of Foreigners Act, 1939, shall extend to, and come into force in the Union territory of Pondicherry.
EXTENSION OF ORDERS ISSUED UNDER SECTION 6 TO THE UNION TERRITORIES OF PONDICHERRY2
In exercise of the powers conferred by Section 6 of the Registration of Foreigners Act, 1939 (16 of 1939) read with the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 1557, dated 24th November, 1962, the Central Government hereby directs that all orders made under that section shall extend to and come into force in the Union territory of Pondicherry.
1. Vide G.S.R. 1349, dated 6-8-1963, Part II., Section 3(1), p. 1618.
2. Vide G.S.R. 1350, dated 6th August, 1963 and published in the Gazette of India, 1963, Part II, Section 3(i), p. 1618.