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The Immigration (Carriers Liability) Act, 2000 2. Definitions.- 1. In this Act, unless the context otherwise requires,- a. " carrier" means a person who is engaged in the business of transporting passengers by water or air and includes any association of persons, whether incorporated or not, by whom the aircraft or the ship is owned or chartered; b. " Competent Authority" means the civil authority appointed under sub- paragraph (2) of paragraph 2 of the Foreigners Order, 1948 made under the Foreigners Act, 1946 (31 of 1946 ) or any other officer notified by the Central Government in this behalf; c. "Prescribed" means prescribed by rules made under this Act. 2. Words and expressions not defined in this Act but defined in the Foreigners Act, 1946 (31 of 1946) or the Passport (Entry into India) Act, 1920 (34 of 1920) shall have the meanings respectively assigned to them in those Acts.    |
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