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UN Refugee Chief Urges India to Ensure No One Left Stateless After Over 19 Lakh Excluded from Final NRC List


NRC
02 Sep 2019
Categories: Did you know Human Rights News

He urged India to ensure no one ends up stateless, 'including by ensuring adequate access to information, legal aid, & legal recourse in accordance with the highest standards of due process.'

The U.N.'s top refugee official urged India to ensure no one is left stateless by the exclusion of over 19 lakh people from the final National Register of Citizens (NRC) list in Assam.

"Any process that could leave large numbers of people without a nationality would be an enormous blow to global efforts to eradicate statelessness," Filippo Grandi, the U.N. high commissioner for refugees, said in a statement issued Sunday in Geneva.

He urged India to ensure no one ends up stateless, "including by ensuring adequate access to information, legal aid, & legal recourse in accordance with the highest standards of due process."

About 3,11,21,004 people were included in the list Assam's govt released Saturday, omitting 19,06,657. The National Register of Citizens (NRC) list is unique to Assam, the northeastern state bordering Bangladesh.

The govt has said it compiled the list to detect & deport undocumented immigrants from Bangladesh but has also clarified that those left off the final citizenship list won't be declared foreigners.

It's unclear what happens next. Those left off the list can appeal to unique tribunals, but if they lose, they could be sent to detention centers being set up by the govt.

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