In this Act,-- (a) "consular officer" includes consul-general, consul, vice-consul, consular agent, pro-consul and any other person authorised to perform the duties of consul-general, consul, vice-consul or consular agent; (b) "diplomatic officer" means any ambassador, envoy, minister, charge d'affaires, or secretary of embassy or legation; and (c) "prescribed" means prescribed by rules made under this Act. 1 * * * * *Open in Lexace · Ask the AI about this section
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